- (1.) By consent of the parties both the revisional applications are taken up for hearing together and disposed of by this common order.
(2.) On the basis of the disclosures made in the supplementary affidavit filed in Court today it, prima facie, appears that the income of the husband is more than Rs. 6,000/ - at the relevant point of time and, accordingly, the order passed by the Trial Court fixing the quantum of maintenance pendenti lite at the rate of Rs. 1,000/ - each to the mother and the daughter appears to be inadequate and insufficient.
(3.) It further appears that the husband/opposite party filed an application for withdrawal of the suit without complying with the maintenance order. The Trial Court permitted the husband to withdraw the said suit.;