Pradeep Kumar Chaurasiya vs Smt. Renu Chaurasiya
2011 Latest Caselaw 1438 ALL

Citation : 2011 Latest Caselaw 1438 ALL
Judgement Date : 29 April, 2011

Allahabad High Court

Pradeep Kumar Chaurasiya vs Smt. Renu Chaurasiya on 29 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 25014 of 2011
 

 
Petitioner :- Pradeep Kumar Chaurasiya
 
Respondent :- Smt. Renu Chaurasiya
 
Petitioner Counsel :- K.K. Tripathi
 

 
Hon'ble Rajes Kumar,J.

The trial court has fixed the maintenance allowance at Rs.3,000/- per month after assessing the income of the petitioner at Rs.10,000/- per month. The case of the petitioner is that he is an employee in a firm M/s. Shubhanjay Metal Stores, Kanpur Nagar and getting only Rs.3,000/- per month and, therefore, the petitioner is not able to pay a sum of Rs.3,000/- per month.

Issue notice to the respondent, returnable at an early date. The petitioner may take steps to serve the respondent within a week.

List in the week commencing 11.7.2011.

Till the next date of listing, the operation of the order dated 16.3.2011 shall remain stayed provided the petitioner pays a sum of Rs.2,000/- per month to the respondent-wife.

Order Date :- 29.4.2011