HAKIMUDDIN Vs. ZOHRABAI

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 6-5-1988 passed by the VIIIth Additional Judge to the District Judge, Indore in Civil Suit No. 14-A of 1988.

(2.) CIRCUMSTANCES giving rise to the petition are these. The non- applicant Zohrabai is the sister of the applicants Hakimuddin and Zakir Hussain. On the death of her father she instituted the aforesaid suit against the applicants for partition of the house in dispute.

(3.) DURING the pendency of the aforesaid suit, the non-applicant Zohrabai filed an application under Section 151 of the Civil Procedure Code for grant of interim maintenance alleging that by a written agreement her brothers had agreed to pay Rs. 500/- per month to her towards her maintenance.