PRATIKSHA ARYA Vs. DEEPAK KUMAR ARYA

JUDGEMENT

(1.) This appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the order dated 16.08.2010, passed by Principal Judge, Family Court, Nainital, in Civil Suit No. 148 of 2009, whereby said court has directed the Appellant to pay maintenance at the rate of 2,500/- per month to her husband (Respondent) under Section 24 of the Hindu Marriage Act, 1955.

(2.) Heard learned Counsel for the parties.

(3.) Brief facts of the case are that parties to this appeal are in litigation before the trial court where Respondent Deepak Kumar Arya has filed a petition for divorce against the present Appellant Pratiksha Arya. In said suit, he moved an application under Section 24 of the Hindu Marriage Act, 1955, for maintenance at the rate of 10,000/- per month from his wife Pritiksha Arya. The application was contested by the wife, who alleged that her husband runs a computer center at Kichcha, and owns property worth lakhs of rupees there.