Lalit Kumar vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56497-DB
 
Court No. - 1
 

 
Case :- FIRST APPEAL No. - 168 of 2023
 
Appellant :- Lalit Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Appellant :- Dharm Trivedi
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. Heard Shri Dharm Trivedi, learned counsel for the appellant.

2. This is an appeal filed under Section 19(1) of the Family Courts Act, 1984 arising out of the judgment/order passed by Third Additional Principal Judge, Family Court, Lakhimpur Kheri in Misc. Case No.935 of 2018: Lalit Kumar vs. Sarita Devi dated 26.05.2023 whereby application under Section 24 of Hindu Marriage Act, 1955 filed by respondent No.2 has been allowed and appellant was directed to pay Rs.1,000/- per month towards maintenance pendente lite to respondent No.2.

3. It appears that the proceedings under Section 12 of the Hindu Marriage Act, 1955 are pending between the parties. The appellant appears to have taken up some proceedings under Juvenile Justice Board as well. The Respondent No.2 in any view of the matter is bound to participate in the ongoing proceedings which are pending.

4. Thus, fixation of a sum of Rs.1,000/- per month towards maintenance pendente lite, in our considered opinion, does not suffer from any error calling for an interference in exercise of appellate jurisdiction.

5. The appeal filed by the appellant bereft of any merit, is accordingly, dismissed.

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

Order Date :- 24.8.2023

Shubhankar