GEETA MISHRA Vs. RAJ NARAYAN MISHRA

JUDGEMENT

(1.) This appeal arises out of the order dated 4-1-2003 passed by the Principal Judge, Family Court, Lucknow, in Misc. Case No. 240 C/2000 whereby the respondent Dr. Raj Narain Mishra has been directed to pay a sum of Rs. 2500/- per month as maintenance to the appellant.

(2.) The grievance of the appellant is that award of Rs. 2500/- per month as maintenance to the appellant is very meagre amount considering the price index and the hard days of life and as such she has prayed for enhancement of the maintenance allowance. According to the learned counsel, the appellant has no source of income and is wholly dependant on her father.

(3.) A perusal of the order sheet indicates that notice was issued twice to the respondent but no one appears on his behalf. The counsel for the appellant has also filed a copy of the newspaper containing the notice through C. M. Appln. No. 1654 of 2003 but in spite of publication, neither the respondent appeared nor anyone put appearance on his behalf.