JAI KISHAN Vs. ANAMIKA

JUDGEMENT

(1.) Cm. No.29627/2018 (Exemption)

(2.) The application stands disposed of.

(3.) This is an appeal under Section 19 of the Family Courts Act, 1984 against an interim order dated 14.05.2018 passed by the Family Court by which an application seeking interim maintenance under Section 125 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') filed by the respondent/wife was allowed. By virtue of the said order, interim maintenance of Rs. 10,000/- per month alongwith cost of Rs. 11,000/- as litigation expenses were awarded to the respondent/wife.