JITENDRA Vs. NEETU

JUDGEMENT

(1.) This appeal has been filed challenging the impugned judgement and order dated 06.12.2019 passed by the Principal Judge, Family Court, Bulandshahar in Marriage Petition No. 311 of 2019 (Smt. Neetu Versus Jitendra) arising out of original suit (Marriage petition) No. 1367 of 2018 (Jitendra Versus Neetu) under section 13 of Hindu Marriage Act, whereby the application of the opposite party/respondent filed under section 24 of Hindu Marriage Act in the original suit (marriage petition) No. 1367 of 2018 has been partly allowed awarding Rs.4,000/- per month towards interim maintenance to the respondent-wife, Rs. 1000/- to her son, Rs. 12,000/- lump sum for litigation expenses and Rs.300/- for attending the Court on each date of hearing.

(2.) Learned counsel for the appellant submitted that the findings given by the court below are illegal, arbitrary and are based on complete misreading of the case and misconception of legal position relevant to the matter and has not considered the evidence on record in right perspective. He further submitted that the Court below has not considered the fact that the appellant is an unemployed person and does not have any source of income, more over, he has to support his son and his old mother also. On the other hand, the respondent-wife has sufficient source of income to maintain herself and her daughter.

(3.) Heard the learned counsel for the appellant and perused the record.