Rajendra Nath Mittal, J. - (1.) This application has been filed by the husband for staying the execution proceedings for recovering permanent alimony granted by the trial Court at the rate of Rs. 400 P.M. and litigation expenses amounting to Rs. 220.00. The learned counsel for the applicant states that this Court has granted maintenance pendente lite at the rate of Rs 400.00 P.M. from the date of filing of application, i. e. 19-2-1986 and consequently she is not entitled to permanent alimony till the decision of the appeal. The learned counsel for the wife agrees that his client will cot execute the decree for recovery of permanent alimony from 19-2-1986 onwards till the decision of the appeal. He, however, says that the wife is entitled to the permanent alimony upto 18-2-1986.
(2.) After hearing the learned counsel, I am of the view that the wife is entitled to the above alimony upto 18-2-1986. In the aforesaid circumstances I do not find any merit in the application and dismiss the same. It may, however, be reiterated that the wife shall be entitled to recover permanent alimony up to 18-2-1986 and the litigation expenses only by execution. Ordered accordingly.;