- (1.)THIS revision has been filed by the defendant for enhancement of the amount of maintenance pendente lite and also the amount towards cost awarded by the First Additional Judge to the Court of District Judge, Raigarh in Civil Suit No, 27-A of 1983.
(2.)A suit under Section 13 of the Hindu Marriage Act, was filed by the non-applicant (herein) on 12-4-1983. After receiving notice the applicant (herein) made an application on 27-6-1983 claiming maintenance pendente lite and also for meeting the expenses in the litigation. After recording evidence of the parties the Trial Judge passed the impugned order on 17-3-1988 directing the non-applicant to pay Rs. 450/- per month maintenance payable from 1-1-1988 and Rs. 2,000/- for meeting the expenses of litigation.
(3.)THE first contention of the learned counsel for the applicant is that the amount of maintenance should have been made payable from the date of service of the summons on her or from the date of the application under Section 24 of the Hindu Marriage Act. The Court did not give cogent reasons for the order making amount of maintenance payable from 1-1-1988. This according to him requires interference by this Court.