PHIRTU Vs. DURGAWATI AND ORS.

JUDGEMENT

(1.) Heard Sri R.S. Gupta, learned counsel for defendant-appellant (herein after referred as 'appellant'). Even in the revised list, none is present on behalf of plaintiffs-respondents (herein after referred as 'respondents'), despite sufficient service upon them.

(2.) This first appeal has been filed under section 19 of Family Courts Act, 1984 (hereinafter referred to as 'Act, 1984') against judgment and decree dated 22.04.2000 passed by Judge, Family Court, Azamgarh, in Original Suit No. 52 of 1996, whereby suit of plaintiff was partly decreed and Km. Jhuluri, respondent no. 2 was granted Rs. 2000/- as maintenance and legal expenses from June, 1980 to March, 1990 within one month from the date of order and regular payment of maintenance @ Rs. 500/- per month up to 10th of every month.

(3.) Filing of paper book by appellant is exempted vide order dated 02.04.2015.