Ram Babu vs Smt.Ram Devi
2022 Latest Caselaw 1020 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CIVIL REVISION No. - 187 of 1996
 

 
Revisionist :- Ram Babu
 
Opposite Party :- Smt.Ram Devi
 
Counsel for Revisionist :- Prabhat Agarwal
 

 
Hon'ble Rohit Ranjan Agarwal,J.

This revision under Section 115 C.P.C. has been preferred against the judgment and decree dated 23.02.1996 passed by the Additional District Judge, Hamirpur on the application of the respondent for maintenance under Section 24 of the Hindu Marriage Act in matrimonial case No. 05 of 1993.

Against the order passed under Section 24 of the Hindu Marriage Act no revision lies and an appeal is maintainable under Section 19 of the Family Courts Act. Moreover, looking to the fact that the order impugned is of the year 1996 granting interim maintenance in proceedings initiated by the revisionist under Section 13 of the Hindu Marriage Act for divorce and only a meager amount of Rs. 500/- has been awarded to the respondent.

No interference is required by this Court in the order impugned.

Revision fails and is dismissed, accordingly.

Order Date :- 8.4.2022

Shekhar