PRATIMA YADAV Vs. VINOD KUMAR YADAV

JUDGEMENT

(1.) Being aggrieved with the order of learned Principle Judge, Family Court, Ambedkar Nagar dated 06.09.2014, appellant Smt. Pratima Yadav prefer this appeal, whereby learned Principle Judge, Family Court awarded Rs. 10,000.00 legal expenses and Rs. 500.00 alimony per month from the date of institution of the suit till date of disposal.

(2.) The factual matrix of the case is that the appellant was married with respondent Shri Vinod Kumar Yadav on 21.11.2000. Later on they developed differences and started living separately. On 27.11.2004, appellant solemnized second marriage with one Shri Om Prakash as per pleading of respondent. When respondent came to know about the second marriage of appellant, he filed family suit no. 259 of 2004, Vinod Kumar Yadav Vs. Pratima Yadav for the dissolution of the marriage.

(3.) Appellant submitted her written statement in the suit and she claimed legal expenses as well as alimony. The application for alimony was rejected by the learned Judge Family Court. The matter was agitated in the Court of learned District Judge, who set aside the order of the Judge Family Court and ordered to decide the application under Sec. 24 of Hindu Marriage Act afresh. During the pendency of this application, respondent moved an application for withdrawal of suit. Which was allowed by the Court on payment of Rs. 4,00.00 as cost.