VIJAY KUSHWAHA Vs. CHANCHAL

JUDGEMENT

(1.) Cm APPLN. No. 28781/2018 (Exemption)

(2.) The brief facts of the case as noticed by the Trial Court are as under :

(3.) After appreciating the material placed on record and hearing both the parties, the learned Judge, Family Court, vide impugned order dated 25.01.2018, fixed the monthly maintenance of Rs. 4,500/- to be paid by the appellant/husband to the respondent/wife. The appellant/husband filed an application seeking review of aforesaid order which was partly allowed and the appellant/husband was directed to make the payment of pendent lite maintenance to the petitioner @ Rs. 4,500/- p.m. from the date of filing of the application i.e. 22.09.2017. Aggrieved by the aforesaid orders, the appellant/husband filed the present appeal.