Report No. 98

4.4. Third view-date of application for interim relief to be the effective date.-

According to the Andhra Pradesh High Court,1 maintenance is payable from the date of the application for interim relief (by the spouse) under section 24. In holding so, it points out that otherwise the respondent may frustrate the application by avoiding service of the main summons.

1. Narendra Kumar v. Suraj Mehta, AIR 1982 AP 100 (106), para. 18 (March).