SANTOSH SINGH AIRI Vs. SUNITA AITHANI

JUDGEMENT

(1.) The appellant has challenged the legality of the order dtd. 8/4/2021, passed by the Family Court, Kashipur, District-Udham Singh Nagar, whereby the learned Family Court has granted a maintenance of Rs.6,000.00 per month to the respondent, wife.

(2.) Briefly, the facts of the case are that the appellant (husband) and the respondent (wife) got married on 7/3/2019 according to the Hindu rites and customs. On 16/11/2020, they were blessed with a son. However, according to the respondent (wife), she was not only physically and mentally tortured for dowry, but also on 3/8/2020, she was forcibly evicted from the matrimonial house. Since then, she has been living with her widowed mother. Meanwhile, the appellant (husband) has filed a divorce petition against the respondent (wife). Moreover, since the respondent (wife) is living with her mother, she is not in a position to look-after either herself, or her small child. Therefore, the respondent had filed an Application under Sec. 24 of the Hindu Marriage Act, 1955 for grant of maintenance pendente lite.

(3.) By the impugned order dtd. 8/4/2021, the learned Family Court has granted the maintenance as aforementioned. Hence, this Appeal before this Court.