SUSHMABEN RAJENDRAKUMAR JAISWAL Vs. RAJENDRAKUMAR RAMANLAL JAISWAL

JUDGEMENT

(1.) RULE. learned advocate waives the service of notice of rule on behalf of the respondent. With the consent of the learned advocate appearing on behalf of the respective parties, the matter is taken up for final hearing.

(2.) BY way of this Civil Revision Application, the petitioner wife - original applicant has prayed for an appropriate order to quash and set aside the order passed 15/9/2006 passed by the learned Judge, Family Court No. 3, Ahmedabad below Ex. 4 in Family Suit No. 614 of 2003 in so far as awarding interim alimony under sec. 24 of the Hindu Marriage Act at the rate of Rs. 1000=00 per month only.

(3.) MR. SRIMALI, learned advocate appearing on behalf of the respondent ? husband under the instruction of his client has submitted that if the amount of interim alimony is enhanced from Rs. 1000=00 to Rs. 2250=00 and the impugned order is modified to that extent, he has no objection. He has submitted that the respondent - husband will pay the interim alimony at the rate of Rs. 2250=00 per month to the petitioner - wife regularly.