Report No. 98
4.2. One view-service of main petition to be the effective date.-
According to some High Courts, the order for interim maintenance can be made effective from the date of service of summons on the main petition. The High Courts taking this view are:-
(i) Calcutta;1
(ii) Delhi;2
(iii) Kerala;3
(iv) Mysore;4 and
(v) Punjab and Haryana.5
1. (a) Samir Banerjee v. Sujata Banerjee, (1966) 70 CWN 642. (b) Sobhana v. Amar Kanta, AIR 1959 Gal 455.
2. Gajna Devi v. Purshotam, AIR 1977 Del 178.
3. Radha Kumari v. K.M.K. Nair, 1982 KLT 417 (424), para. 26.
4. N. Subramanyarn v. M.G. Saraswath, AIR 1964 Mys 38, para. 7.
5. Sarita Mehta v. Arvind Kumar Mehta, (1978) 8 PLR 213.
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