Kamal Singh vs Smt. Asha Patel
2023 Latest Caselaw 14469 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:98037-DB
 
Court No. - 42
 

 
Case :- FIRST APPEAL No. - 627 of 2023
 

 
Appellant :- Kamal Singh
 
Respondent :- Smt. Asha Patel
 
Counsel for Appellant :- Pratibha Asthana,Anand Kr Srivastava
 
Counsel for Respondent :- Seraj Ahmad
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard Shri Anand Kumar Srivastava, learned counsel for the appellant and Shri Seraj Ahmad, learned counsel appearing for the respondent-wife.

The instant appeal is filed against the judgment and order dated 2 February 2023, passed by learned Additional Principal Judge, Family Court No. 4, Allahabad, whereby, the appellant has been directed to pay interim maintenance at Rs. 3,000/- per month and Rs. 5,000/- one time litigation expenses to the respondent-wife, herein.

Learned counsel for the appellant does not dispute that the marriage was solemnized in the year 2009, respondent-wife is unable to maintain herself.

It is submitted by learned counsel for the appellant that the appellant is a labour and is unable to earn sufficiently to maintain his wife.

We are not impressed with the argument of the learned counsel for the appellant as it is not being disputed that the appellant is able-bodied and is able to earn money as a labourer.

In view thereof, appeal being devoid of merit is, accordingly, dismissed.

Order Date :- 8.5.2023

Mukesh Pal