K.MADHAVA REDDY, J. - (1.) Efforts at reconciliation having failed, mainly due to the un-understandable attitude of the husband, these two revision applications have to be disposed of on their own merits.
(2.) These two revisions petitions-one filed by the wife and the other by the husband-arise out of the order (Exh. 18-A) in Misc. Application No. 12 of 1983. That was a petition under section 24 of the Hindu Marriage Act for grant of interim maintenance pending Hindu Marriage Petition No. 62 of 1982 for divorce filed by the husband against the wife. That marriage petition filed on 28-4-1982, was decreed ex parte on 13-12-1982. Misc. Application No. 12 of 1983 for setting aside the ex parte decree was filed on 12-1-1983. While it was pending, an application under section 24 of the Hindu Marriage Act was filed claiming Rs. 3000/- per month by way of interim maintenance and Rs. 10,000/- towards the expenses of the proceedings. That petition was allowed in part by the III Extra Assistant Judge, Thane, by his order under revision, awarding to the wife Rs. 670/- per month as interim alimony pendente lite from the date of the filing of the original proceedings for setting aside ex parte decree i.e. 12th January, 1983 and till the conclusion of the original proceedings in marriage petition and Rs. 1000/- towards the expenses of the proceedings.
(3.) In this revision petition too filed by the wife, she claims Rs. 3000/- per month. She also prays for awarding Rs. 10,000/- towards expenses. According to her, husband earns an income of Rs. 12,000/- per month. She states that she has no place to live at Bombay and that she is forced to live at Ajmer from which place she has to come to Bombay to attend these proceedings.;