SHREE RAJPATI Vs. BHURI DEVI

JUDGEMENT

(1.) List revised. None appears for the respondent whereas Shri J.C. Sharma, learned counsel for the appellant is present.

(2.) This is an old appeal. On last date (13/8/2024), matter had been adjourned on the request made on behalf of learned counsel for the appellant. Accordingly, matter was directed to be listed today peremptorily.

(3.) Present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the judgement and order dtd. 22/10/2023 passed by Principal Judge, Family Court, Agra in Original Suit No. 334 of 2024 (Smt. Bhuri Devi vs Shree Rajpati). By that order, with reference to Sec. 19 of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter referred to as the 'Act'), learned trial court has awarded monthly maintenance at the rate Rs.3,000.00 per month in favour of the respondent and against the present appellant, who is father-in-law of the respondent.