JUDGEMENT
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(1.) HEARD learned counsels for the parties on application u/s. 24 of the Hindu Marriage Act.
(2.) THE appellant is directed to pay to the respondent Rs. 3000/- as expenses of the proceeding and Rs. 1000/- per month as a maintenance from 1. 5. 2004 till disposal of the appeal.
The application stands disposed of accordingly. .;
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