M.S. Vs. S.S.

JUDGEMENT

(1.) The present matrimonial appeal under Section 19 of the Family Courts Act, 1984, filed belatedly, challenges an order dated 25.05.2017, whereby two applications instituted on behalf of the respondent/wife under Sections 24 and 26 of Hindu Marriage Act, 1955 seeking maintenance for herself and for the two minor children, was allowed by the Principal Judge, Family Courts, Central District, Tis Hazari Courts, Delhi in HMA No. 62043/2016 titled as "M.S. vs. S.S"; as well as an order dated 05.04.2018 dismissing the application seeking review of the order dated 25.05.2017.

(2.) At the outset, it must be pointed out that aggrieved by the impugned order dated 25.05.2017, whereby the above-stated applications were allowed, the appellant/husband instituted an application seeking review of the said order dated 25.05.2017 which came to be dismissed vide the impugned order dated 05.04.2018.

(3.) In the latter order, the learned Family Court observed as under:-