NARENDRA KUMAR CHOUDHARY Vs. DIKSHA CHOUDHARY

JUDGEMENT

(1.) This petition under Article 227 of Constitution of India has been filed against order dtd. 19/12/2023 passed by Second Additional Principal Judge, Family Court, Jabalpur in R.C.S.H.M. No.149/2023 by which interim maintenance of Rs.4,000.00 per month has been awarded under Sec. 24 of Hindu Marriage Act.

(2.) It is submitted by counsel for petitioner that petitioner is a Police Head Constable and by impugned order Trial Court has awarded interim maintenance of Rs.4,000.00 per month which is on a higher side because respondent herself is working in Make My House Private Limited and her monthly income is Rs.8,000.00 to Rs.10,000.00. It is further submitted that petitioner has to look after his ailing mother, who has recently undergone angioplasty.

(3.) Heard learned counsel for petitioner.