PARTH SINGH PUNDIR Vs. SANYOGITA PUNDIR

JUDGEMENT

(1.) Both these appeals, preferred under Section 19 of Family Courts Act, 1984, are directed against the same order dated 30.05.2011, passed by Principal Judge, Family Court, Dehradun, whereby said court has directed husband (Parth Singh Pundir) to pay pocket money/maintenance at the rate of Rs. 5,000/- per month to his wife (Sanyogita) in addition to Rs. 8,000/- lump sum towards litigation expenses under Section 24 Hindu Marriage Act, 1955. (Registry has wrongly registered one appeal as AO and another appeal as FA. Both should have been numbered as appeal from order).

(2.) Heard learned Counsel for the parties, and perused the papers on record.

(3.) Brief facts, of the case, are that Parth Singh Pundir got married to Sanyogita on 29.01.2001, following Hindu rites in Dehradun. Two children-a son and a daughter born out of the wed-lock. It appears that in 2008, relations between the parties to matrimony started souring. Parth Singh Pundir (husband) filed a divorce petition before the Principal Judge, Family Court, Dehradun, which was numbered as suit No. 369 of 2010. In said petition Sanyogita Pundir (Wife) moved an application 17A seeking maintenance under Section 24 Hindu Marriage Act, 1955. The trial court, after hearing the parties passed the impugned order aggrieved by which both the parties have filed separate appeals. Wife has sought enhancement in the amount of maintenance, whereas the husband has sought setting aside of the order.