VINAY KUMAR GUPTA Vs. SAVITA GUPTA

JUDGEMENT

(1.) THIS appeal, preferred under Section 19(1) of the Family Courts Act, 1984, is directed against the judgment and order dated 30.05.2007, passed by learned Judge, Family Court, Udham Singh Nagar, in Suit No. 199 of 2006, whereby the application moved by the wife under Section 24 of the Hindu Marriage Act, 1955, has been disposed of directing the appellant (husband) to pay Rs. 5,000/ - towards expenses of litigation; Rs. 1,000/ - per month as maintenance for wife (respondent no. 1) and Rs. 500/ - per month for each of the children (respondents No. 2 and 3).

(2.) HEARD learned counsel for the parties.

(3.) BRIEF facts of the case are that Savita Gupta (present respondent No. 1) instituted suit for divorce against her husband (present appellant) on the ground of cruelty. They got married in the year 1991. Respondent No. 2 Km. Rovika Gupta and respondent No. 3 Master Pulkeet Gupta born out of the wedlock. It appears that during the pendency of said suit, the wife (present respondent No. 1) moved an application under Section 24 of the Hindu Marriage Act, 1955, for maintenance.