Allahabad High Court
Amit Kumar Pandey vs State Of U.P. And Another on 19 October, 2022
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 86
Case :- APPLICATION U/S 482 No. - 33560 of 2022
Applicant :- Amit Kumar Pandey
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Surendra Singh
Counsel for Opposite Party :- G.A.
Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the petitioner and learned A.G.A. for the State.
Notices to respondent no. 2 are dispensed with.
Learned counsel for the petitioner submits that respondent no. 2 is an educated lady and she is capable of maintaining herself and her daughter, whereas the petitioner is unemployed.
It is not disputed that respondent no. 2 is legally wedded wife of the petitioner. Respondent no. 2 on an affidavit given in compliance of the judgment of the Apex Court passed in Rajnesh Vs. Neha wherein it has been stated that she is residing separately since 19.02.2018 and since then not a single penny has been paid by the petitioner towards her maintenance and maintenance of Dipti Pandey who is daughter of respondent no. 2.
Learned Court below considering the aforesaid facts has awarded interim maintenance vide its order dated 12.10.2021 wherein the petitioner has been directed to pay Rs. 1500/- per month to respondent no. 2 and Rs. 500/- per month to the daughter of respondent no. 2 and the petitioner who is residing with respondent no. 2 (total Rs. 2000/- per month).
Learned counsel for the petitioner has clearly submitted that till date he has not paid even a single penny towards the maintenance of respondent no. 2.
The order passed by the learned court dated 12.10.2021 is extracted below:-
???????? ?? ??????? ?? ?????? ???? ?? ?? ?? ??????? ???? ?? ?? ??????? ??? ????? ??? ?????????? / ????? ?????? ??????? / ??? ?? ??????? ??????? ??? ???????? ???? 125] ?????????? ???????? ???? ???? ?? ????? ????? ???? ??? ?? ??? ?? ??? ??? ?????????? / ????? ???????? ??? ??????? ?????? ????? ???? ???? ?? ??? ??? ?????? ?????? ???????? ?? ???? ??? ????????? ??????? ??????? ?? ??-???? ?? ????? ?? ??????? ??????? ???????? ???? ???? ?????? / ????? ?????? ???? ??????? ??? ??? ???? ?? ?? ?????? / ????? ???? ??? / ??????? ?? ?????? 19.02.2018 ?? ??? ?? ??? ?? ?? ?? ???? ??? ?????? ??? ?? ??????? ?? ???? ?????? ???? ?? ?? ??? ??? ????????? ?? ???? ?? ?????? ???? ???, ?????? ?????? ??????? (??????) ?? 12 ???? ?????? / ????? ?? ???????? ??? ?? ??? ???(?????) ???? ???? ???? ??????? / ??? ?? ???????? ??? ??? ??????? / ??? ?????? ???? ??????? ???????? ???? ?? ?? ??????? ?? -???? ?? ?????? ???? ??? ??? ???????/??? ????? ??? ????? ???? ??? 159/2019, ???? ???? ?????? ????????? ?? ??? ??????? ?????? ????? ???? ?????? ?? ?????? ?? ????? ???? ???
?????? / ????? ?? ???? ??????? ??? ???????/??? ?? ?? ?? ??????? ??? ?????? ???? ???? ?? ?? ? ?? ??? ???????? ???????? ???? ???
??? ??????? ?????? ??? ???????????? ?? ????? ??? ?????????? ?? ??? 1500/ ????? ( ??????? ?? ?????) ???????? ??? ?????? ?? ??500/- ( ???? ?? ????? ???????? ???? ??????? ??????? ???? ???? ????????? ?????? ???? ???
????
?????????? ?? ?????? ??? ???? ????????????? 7 ? ??????? ???? ???? ??? ??????? "???? ????? ??????? ?? ?????? ???? ???? ?? ?? ?? ?????????? / ????? ?? ? 1500/-????? (??????? ?? ?????) ???????? ??? ?????? ?? ???500/- ( ???? ?? ?????) ???????? ??? ?????? ??? 2000/- (?? ???? ?????) ???????? ???? ??????? ??????? ??????? ????????????? ???????? ???? ???? ?? ???? ?? ???????? ??? ?? 10 ????? ?? ?? ??? ?? ???????? ?? ??? ???? ???????? ?????? ??????? ?????? 03.12.2021 ?? ??? ???
On due consideration to the argument advanced as well as perusal of the record, I do not find any illegality in the order impugned in this petition.
The petition lacks merits and is accordingly dismissed.
Order Date :- 19.10.2022
RC
