VISHAL PRAJAPATI Vs. MONIKA PRAJAPATI

JUDGEMENT

(1.) Heard Sri Manoj Kumar Dubey, learned counsel for the appellant and Sri Saksham Agarwal, learned counsel for the sole respondent.

(2.) On the request of the learned counsels for the parties to argue the matter on merits for final disposal of the appeal, the matter was heard and the judgment/order was reserved.

(3.) This appeal under Section 19 of the Family Courts Act, 1984 has been filed challenging the order dated 28.02.2020 passed by the learned Additional Principal Judge, Family court, court no. 1, Lucknow in Misc. Case No. 107-C/16 (original case no. 667/2016), on an application of the respondent-wife under Section 24 of the Hindu Marriage Act, 1955 (in short 'the H.M. Act'), whereby the application was partly allowed with a direction to the appellant-husband to make payment of Rs. 2500/- per month, as interim maintenance upto the final judgment in Original Case no. 667/2016.