VISHAL UPADHYAY Vs. ARPITA SHUKLA

JUDGEMENT

(1.) The present appeal has been filed by the appellant- husband against the judgment and order dtd. 16/9/2021, passed by the Judge, Family Court, Haridwar in Original Suit No.22 of 2021, "Vishal Upadhyay vs. Smt. Arpita Shukla".

(2.) The marriage of the parties was solemnized on 2/5/2019, and they are living separately since July, 2019. Vide order dtd. 30/8/2022, this Court directed the appellant- husband to pay maintenance @Rs.20,000.00 per month to the respondent- wife from the date of filing the present appeal.

(3.) The relevant details of the present appeal are as follows :-