RAM SHANKAR VISHWAKARMA Vs. RANI VISHWAKARMA AND ANOTHER

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, the matter is heard finally.

(2.) This civil revision has been filed by the applicant being aggrieved by order dtd. 13/1/2017 passed by the Principal Judge, Family Court, Jabalpur in Civil Suit No.346-A/2016, whereby the Court below has ordered the applicant to pay interim maintenance to the tune of Rs.5,000.00 to the respondent No.1 and Rs.2,500.00 to the respondent No.2 under Sec. 19(1), 21 and 22 of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter referred to as "The Act").

(3.) The learned counsel for the applicant submits that the Court below, without adverting to the issues raised by the applicant namely as to whether Sec. 19 of the Act, was applicable to the applicant or whether the respondents had proven and established the conditions mentioned in Sec. 19 of the Act, subject to which liability for maintenance could be imposed upon him, has passed the impugned order by way of an interim measure which is contrary to law.