Rahul Yadav vs Sandhya Yadav
2023 Latest Caselaw 21445 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:52815-DB
 
Court No. - 2
 

 
Case :- FIRST APPEAL No. - 157 of 2023
 

 
Appellant :- Rahul Yadav
 
Respondent :- Sandhya Yadav
 
Counsel for Appellant :- Shailendra Kumar Misra
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. Heard learned Counsel for the appellant.

2. This is an appeal instituted by the husband under Section 19(1) of Family Court Act, 1984 read with Section 28 of Hindu Marriage Act, 1956 arising out of the judgment and order dated 18.07.2023 passed on an application filed under Section 24 of the Hindu Marriage Act whereby a lump sum amount of Rs.15000/- towards maintenance pendente lite and Rs.1,000/- on each and every date when the proceedings of divorce suit are scheduled before the court, has been fixed by the Family Court against which the appellant being aggrieved has approached this Court by filing the present appeal.

3. We have carefully gone through the judgment/order passed by the Family Court. The ground that the monthly maintenance of Rs.5,000/- fixed on an application under Section 12 of Domestic Violence Act has not been considered by the Family Court, does not impress us for any interference. The order passed by the Family Court does not suffer from any infirmity calling for any interference in exercise of appellate jurisdiction of this Court.

4. The arguments put forth by the learned Counsel for the appellant being unconvincing do not persuade us for taking a different view, hence the appeal being bereft of any merit is hereby dismissed.

(Om Prakash Shukla, J.) (Attau Rahman Masoodi, J.)

Order Date :- 9.8.2023

Anand Sri./-