DEEPAK Vs. KALPANA

JUDGEMENT

(1.) This appeal has been filed against the order dated 17.02.2020 passed by the Additional Principal Judge, Family Court, Jalaun at Orai under Section 24 of the Hindu Marriage Act in Matrimonial Case No. 379 of 2019 (Deepak Versus Smt. Kalpana) wherein Rs.1200/- per month towards maintenance pendente lite and Rs.5000/- lump sum for litigation expenses has been awarded in favour of the respondent.

(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.

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