SUNNY RAJENDRA SINGH SAROHA Vs. BHAVNA NIGAM

JUDGEMENT

(1.) By way of present appeal under Sec. 19 of the Family Courts Act, 1984, the appellant, who is husband of the respondent - wife, has challenged the order dtd. 19/2/2021 passed by learned Family Court, Gandhinagar below Exh. 16 in Family Suit No. 12 of 2020, by which, learned Family Court has directed the appellant - husband to pay an amount of Rs.16,000.00 as interim alimony from the date of filing the application i.e. 27/11/2020 and Rs.6,000.00 as cost to the respondent - wife.

(2.) The appeal came to be admitted by the coordinate bench of this Court by oral order dtd. 2/8/2021 and notice was issued to the respondent - wife.

(3.) Though served, respondent - wife has chosen not to appear before this Court nor engaged any lawyer to defend the case.