PANKAJ JHA Vs. PAYAL JHA

JUDGEMENT

(1.) This Appeal has been filed challenging the order dtd. 25/3/2022, passed by the learned Additional Judge Family Court, Dehradun, in an Application under Sec. 24 of the Hindu Marriage Act, 1955 for a sum of Rs.15,000.00 towards litigation expenses and Rs.20,000.00 towards the interim maintenance.

(2.) It is apparent from the record that that the appellant's annual income is Rs.7,40,600.00 for the financial year 2020-21.

(3.) Hence, we do not find any reason to entertain the present Appeal, as the order dtd. 25/3/2022 passed by the learned Additional Judge, Family Court, Dehradun is correct.