VIKRAM CHATURVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Shikhar Chaube, learned Counsel representing the appellant. Having regard to the averments made in the application seeking deletion of respondent no.1 from the array of the parties, application is allowed.

(2.) Let the name of respondent no.1 be deleted from the array of the parties and respondent no.2 be renumbered as respondent no.1. Necessary corrections in the memo of appeal shall be incorporated by learned Counsel for the appellant during course of the day.

(3.) Through the instant First Appeal under Sec. 19 (1) of Family Courts Act, 1984, the appellant/husband, Vikram Chaturvedi, has challenged the order dtd. 6/2/2023 passed by the learned Principal Judge, Family Court, Sultanpur, whereby application filed by respondent no.1/wife (Smt. Priyanka alias Roli) under Sec. 24 of Hindu Marriage Act, 1955 in Regular Suit No. 884 of 2021 : Vikram Chaturvedi Vs. Smt. Priyanka Chaturvedi, under Sec. 13 of Hindu Marriage Act, 1955, has been allowed and she has been awarded lump sum amount of Rs.2000.00 towards expenses for filing written statement and Rs.3000.00 per month towards travel expenses, litigation expenses and interim maintenance till disposal of the suit under Sec. 13 of Hindu Marriage Act, 1955.