KALYAN SAH Vs. MOSMAT RASHMI PRIYA

JUDGEMENT

(1.) This Civil Miscellaneous application has been filed by the petitioner against the order dtd. 9/1/2018 passed by learned Principal Judge, Family Court, Khagaria in Maintenance Case No. 41 (M)/2017 filed under Sec. 19 of the Hindu Adoption and Maintenance Act, 1956 wherein and whereby the petitioner has been directed to pay interim maintenance @ Rs.10,000.00 per month to the respondent.

(2.) The brief fact of this case is that respondent is the widow daughter-in-law of the petitioner who filed the Maintenance Case on 26/5/2017 under Sec. 19 of the Hindu Adoption and Maintenance Act in the Court of learned Principal Judge, Family Court, Khagaria. The respondent moved an application on 20/11/2017 for allowing interim maintenance to her in which the impugned order has been passed.

(3.) Heard learned counsel for the parties and perused the material on record.