Hodil Singh vs Smt.Jeewn Devi
2015 Latest Caselaw 593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2410 of 2015
 

 
Petitioner :- Hodil Singh
 
Respondent :- Smt.Jeewn Devi
 
Counsel for Petitioner :- Sanjay Kumar Dubey
 

 
Hon'ble Ashwani Kumar Mishra,J.

The present petition is directed against an order dated 24.3.2015 passed under Section 24 of the Hindu Marriage Act awarding maintenance.

The remedy available against such an order passed under Section 24 of the Hindu Marriage Act is to file an appeal under Section 19 of the Family Courts Act, in view of the decision of this Court reported in 2006 (10) ADJ 324, as well as the decision reported in AIR 1998 (Allahabad) 258, and therefore, filing of the present petition against the order impugned is not maintainable.

The petition, consequently, is dismissed, as not maintainable, with the observation that the petitioner may pursue the remedy, as available to him by law.

Certified copy of the order, annexed, shall be returned by the Registry to learned counsel for the petitioner, after retaining its copy on record.

Order Date :- 20.5.2015

Ashish Pd.