Jaswant Shishodiya vs Smt. Pooja Tomar
2023 Latest Caselaw 6257 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- FIRST APPEAL No. - 145 of 2023
 

 
Appellant :- Jaswant Shishodiya
 
Respondent :- Smt. Pooja Tomar
 
Counsel for Appellant :- Naresh Kumar Singh,Avadh Pratap Singh Shishodia
 
Counsel for Respondent :- Brijesh Chandra Tripathi,Sunil Kumar Dubey
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Arun Kumar Singh Deshwal,J.

Heard learned counsel for the parties.

The present appeal is directed against the judgment and order dated 12 December 2022, passed by learned Principal Judge, Family court, Hapur, in case No. 31 of 2020 (Smt. Pooja Tomar Vs. Jaswant Shishodiya), on an application filed under Section 24 of the Hindu Marriage Act, 1955, whereby, the court below has directed the appellant to pay Rs. 5,000/- per month towards maintenance to the respondent-wife.

On specific query, it is not denied that the appellant and the respondent solemnized marriage as per Hindu rites and customs on 11 May 2005, from the wedlock two children were born.

The respondent is living separately from 01 September 2019, on being subjected to harassment and cruelty inflicted upon the respondent by the appellant.

It is not in dispute that one of the child is in custody of the respondent.

Learned counsel for the appellant does not dispute that appellant runs and manages an educational institution and has substantial means to support the respondent and his child.

Learned counsel for the appellant failed to point out any illegality, infirmity and perversity in the impugned order.

The appeal being devoid of merit is, accordingly, dismissed.

Order Date :- 27.2.2023

Mukesh Pal