- (1.)THIS revision application is directed against the Order dated 25. 8. 1994 as also Order dated 27. 9. 1994 passed by the 6th Addl. District Judge, Durg Camp, Bemetra, in Civil Suit No. 4a/93.
(2.)BY order dated 25. 8. 1994 it was held that the prayer for grant of maintenance allowance under Section 24 of the Hindu Marriage Act can be considered before that W. S. filed by the wife, and by order dated 27. 9. 1994 the non-applicant/ wife was granted interim maintenance allowance to Rs. 400/-, Rs. 500/- as lawyer fees and Rs. 1000/- towards the litigation expenses. The interim maintenance allowance was ordered to be paid to the non-applicant/wife from 24. 12. 1993, the date of the filing of the application under Section 24 of the Hindu Marriage Act for grant of interim maintenance allowance.
(3.)THE applicant/husband has filed an application under Section 13 of the Hindu Marriage for dissolution of his marriage with the non-applicant, his wife by decree of divorce, on the ground that she was living as adultery. Pursuant to the notice, the non-applicant appeared and moved an application under Section 27 of the Hindu Marriage Act for grant of interim maintenance allowance.