AO/162/2022
2022 Latest Caselaw 1693 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

6TH JUNE, 2022

A.O. No. 162 OF 2022

Between:

Pankaj Jha                                                  ....Appellant
and

Smt. Payal Jha                                           ...Respondent

Counsel for the appellant.        :   Mr. Pawan Mishra, learned counsel.

Counsel for the respondent        :   None.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

This Appeal has been filed challenging the order

dated 25.03.2022, passed by the learned Additional

Judge Family Court, Dehradun, in an Application under

Section 24 of the Hindu Marriage Act, 1955 for a sum of

Rs. 15,000/- towards litigation expenses and Rs.

20,000/- towards the interim maintenance.

2. It is apparent from the record that that the

appellant's annual income is Rs. 7,40,600/- for the

financial year 2020-21.

3. Hence, we do not find any reason to entertain

the present Appeal, as the order dated 25.03.2022

passed by the learned Additional Judge, Family Court,

Dehradun is correct.

4. The present Appeal is, therefore, dismissed. No

order as to costs.

5. Urgent certified copy of this order be issued to

the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 6th June, 2022 Rathour