MANOJ Vs. SARITA DEVI

JUDGEMENT

(1.) CM APPL.19815/2015

(2.) Application stands disposed of.

(3.) The appellant is aggrieved by the order dated 28.07.2015 passed by the Family Courts on an application filed by the respondent for maintenance pendente lite. The Family Courts has awarded Rs.3,000/- for the wife, respondent herein and Rs.1,000/- each to the three children.