ANUBHAV VERMA Vs. PRINCIPAL JUDGE, FAMILY COURT, FAIZABAD

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Verma, learned counsel for the revisionist and Mr. Vaibhav Srivastava, learned counsel for the opposite parties no.2 and 3.

(2.) By means of the instant revision filed under Sec. 19(4) of the Family Courts Act read with Sec. 397/401 of Code of Criminal Procedure, the revisionist has challenged the order dtd. 13/8/2021 passed by the Principal Judge, Family Court, Faizabad in Case No.187 of 2020 (Smt. Samiksha Saran and Another Vs. Anubhav Verma), whereby the application filed by the opposite party no. 2 seeking interim maintenance from the revisionist has been decided and as against the demand of Rs.50,000.00 per month towards maintenance of the opposite party nos.2 and 3 who are the wife and the minor daughter of the revisionist, the learned Principal Judge, Family Court has directed the revisionist to pay a sum of Rs.15,000.00 per month to his wife and Rs.15,000.00 per month to his daughter. He has also challenged the order dtd. 27/9/2021, whereby the Family Court has rejected his application "FOR REVIEW AND SET ASIDE THE INTERIM MAINTENANCE ORDER PASSED ON 13/8/2021".

(3.) The revisionist has contended that the Principal Judge, Family Court has not provided him a proper opportunity of hearing. After service of summons of the case, the revisionist put in appearance for the first time on 8/1/2021, on which date he was supplied copies of the application for maintenance, affidavit in support of the same and the application for interim maintenance without the affidavit as required as per the guidelines formulated by the Hon'ble Apex Court in the case of Rajnesh Vs. Neha , (2021) 2 SCC 324.