JUDGEMENT
B.S.KAPADIA -
(1.)In Civil Revision Application No. 150 of 1989 my learned brother A. P. Ravani J by order dated 13/02/1989 issued rule returnable on 8/03/1989 and notice as to the hearing of interim relief was also made returnable on the same date. Mr. P. V. Nanavati appears on behalf of the respondent. Today the matter was placed before me for the purpose of hearing of the interim relief but with the consent of both the parties the revision application is heard on merits.
(2.)Similarly Mr. Nanavati states that he has also filed a revision application against the same order and that is Civil Revision Application No. 528 of 1989. That revision application is also admitted and Miss Yagnik appears for Miss V. P.Shah Advocate for the respondent in the said matter. Hence both the revision applications are heard together.
(3.)The present revision applications arise out of the order for interim alimony passed by the 2nd Extra Assistant Judge Vadodara on 28/12/1988 in H.M.P. Case No. 132 of 1987. By the said order the learned Judge awarded Rs. 500.00 per month to the applicant Shailaben Yogeshkumar Shah as maintenance pendente lite from the date of the application i. e. 13/08/1987 The further order speaks about the facility of instalments given to the opponent.
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