SURBHI AGGARWAL Vs. NEERAJ AGGARWAL

JUDGEMENT

(1.) The appellant-wife has preferred the present appeal under Sec. 19 of the Family Court Act, to assail the order dtd. 22/12/2022, passed by the Principal Judge, Family Court, Dehradun, in O.S. No. 213 of 2021, whereby the application preferred by the appellant-wife under Sec. 24 of the Hindu Marriage Act to seek maintenance pendente lite has been disposed of. The Family court has granted maintenance of Rs.20,000.00 per month in favour of the appellant, apart from litigation expenses of Rs.20,000.00.

(2.) The appellant is, however, aggrieved by the impugned order on the ground that the respondent-husband is working with ICICI Bank at Gurugram, on the post of Senior Chief Manager, and is earning about Rs.3,00,000.00 per month, apart from rental income of Rs.70,000.00 per month.

(3.) We have perused the impugned order.