LAWS(DLH)-2018-9-93

SUDHIR JAIN Vs. RITA JAIN @ NISHA

Decided On September 11, 2018
SUDHIR JAIN Appellant
V/S
Rita Jain @ Nisha Respondents

JUDGEMENT

(1.) CM. No.36894/2018 (Exemption)

(2.) The application stands disposed of.

(3.) This is an appeal under Section 19 of the Family Courts Act, 1984 against an order dated 107.2018 passed by the Family Court by which an application seeking interim maintenance and litigation expenses under Section 24 of the Hindu Marriage Act (hereinafter referred to as "HMA") filed by the respondent-wife was allowed and maintenance has been fixed at Rs. 6000/- per month for the respondent-wife and a 3' years old minor daughter.