JYOTI BALA SHARMA Vs. BHUPESH KUMAR VISHWAKARMA

JUDGEMENT

(1.) Heard Mr. Sudhanshu Chauhan, learned Counsel for the Appellant, Mr. R.K. Upadhyay learned Counsel for the Respondent and perused record.

(2.) The instant appeal under Section 19 of Family Courts Act, 1984 (In short the Act), has been filed against the impugned order dated 10.9.2008 passed by the Principal Judge, Family Court, Lucknow, in Regular Suit No. 420/2008.

(3.) The Respondent Bhupesh Kumar Vishwakarma had filed a suit under Section 9 of Hindu Marriage Act, 1955, for restoration of conjugal rights. During the pendency of suit, an application under Section 24 of the Act, was moved by the Appellant Smt. Jyoti Bala Sharma for payment of maintenance and expenses of proceeding. The application moved by the Appellant has been rejected by the Principal Judge, Family Court, Lucknow. Hence the present appeal has been filed by the Appellant Smt. Jyoti Bala Sharma.