ARUN PANDEY Vs. NEHA PANDEY

JUDGEMENT

(1.) Heard Mr. Prachish Pandey, learned counsel for the appellant.

(2.) The instant Appeal having been filed under Sec. 19(1) of Family Court Act, 1984 is directed against an order dtd. 23/9/2024 passed by the learned Additional Principal Judge, Family Court, Court No.4, Lucknow in "Civil Suit No.5513/2023; Smt. Neha Pandey Vs. Arun Pandey", under Sec. 24 of Hindu Marriage Act, whereby the learned Family Court has directed the petitioner(husband) to pay one time Rs.50,000.00 for legal activities (litigiation expenses) to the opposite party(wife) in the case and also directed him to pay one time Rs.10,000.00 as litigation costs and Rs.500.00 per hearing, within 30 days from the date of order.

(3.) Facts in the nutshell would be that the marriage between the appellantArun Pandey and respondent- Smt. Neha Pandey was solemnized on 23/1/2011 and out of the said wedlock, one son was born on 5/11/2015. Apparently, the matrimonial relation between the parties become strained and due to indifference the opposite party started living separately.