LALTA PRASAD KUSHWAHA Vs. JAYANTI KUSHWAHA

JUDGEMENT

(1.) The appellant is a husband. He has preferred this appeal under Sec. 19 of the Family Court Act, 1984 dissatisfied with the order dated 22.5.2018 passed by the Principal Judge, Family Court Jhansi, awarding a sum of Rs. 8,000.00 towards interim maintenance and Rs. 10,000.00 towards litigation expenses.

(2.) Lalta Prasad Kushwaha - the appellant was married with the sole respondent Smt. Jayanti Kushwaha on 18.1.2004 according to Hindu rites and customs. Due to marital discord he instituted a divorce petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short, 'the Act, 1955'). A daughter was born in their wedlock who is living with wife. At the time of marriage, the appellant was unemployed. Later, he got employment at Hoshangabad, Madhya Pradesh in a Company.

(3.) The respondent, wife was living with appellant's mother at home and there was no male member in the family to look after them as all other male members are in employment at different places. It is stated that his wife started making wild allegations against him and she deserted him and also took their daughter Km. Harshika. The respondent-wife has also filed an application for restitution of conjugal rights, which has been registered as Case No. 482 of 2014. On the said ground he has sought the dissolution of his marriage.