Rajesh Kumar Sahu vs Smt. Sanchita Sahu
2023 Latest Caselaw 6645 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- FIRST APPEAL No. - 357 of 2023
 

 
Appellant :- Rajesh Kumar Sahu
 
Respondent :- Smt. Sanchita Sahu
 
Counsel for Appellant :- Abhishek Kumar Chaubey
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard learned counsel for the appellant.

By the instant appeal, appellant has raised challenge the judgment and order dated 16 December 2022, passed by the Additional Principal Judge, Family Court No. 2, Allahabad, allowing the interim maintenance application 7(ka) under section 24 of Hindu Marriage Act, 1955, whereby, the appellant was directed to pay Rs. 5000/- per month towards maintenance.

The marriage between the parties is not in dispute. Finding has been returned that petitioner is a civil engineer and is able to earn sufficient amount. The respondent/defendant has left the matrimonial home on being subjected to harassment and torture, consequently, several criminal cases were filed.

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

The appeal being devoid of merit is accordingly dismissed.

In the event the order is not complied, it will be open for the court below to adopt coercive measures against the appellant and make recovery from the assets of the appellant.

Order Date :- 1.3.2023

K.K. Maurya