J.D. Bennett vs A.C.N. Bennett

Norris, J.—I have no power to make an order for alimony pendente lite. The suit between the petitioner and the respondent came to an end when the decree nisi was made, and I have, therefore, no power to order alimony pendente lite. The respondent will be entitled to apply, when the decree is to be made absolute, for permanent alimony. Mr. Hill, on behalf of the petitioner, says that the petitioner is willing to make the respondent an allowance until an application can be made for permanent alimony. The payment of that allowance, Mr. Hill says, will be dependent on respondent leading a chaste life. At present I can make no order; with reference to Mr. Hill's statement that the petitioner is willing to make an allowance to the respondent, I think that Rs. 60 a month would be a fair and reasonable sum to be paid to her till such time as she can make an application for permanent alimony.