Report No. 98

4.3. Second view-date of issues to be the effective date.-

The second view is that the order can relate back to some date later than the date of the main petition. Thus, one of the Jammu & Kashmir rulings1 holds that maintenance is payable only from the date on which issues are framed (in the main petition).

1. Puran Chand v. Kamla, AIR 1981 J&K 5 (Decision on corresponding provision of the State Act).