TRIPURARI CHAUDHARY Vs. PANNA CHAUDHARY

JUDGEMENT

(1.) We have heard Mr. Brij Bihari Tiwari assisted by Mr. Radhe Shyam Kumar for the appellant/husband/ Tripurari Chaudhary @ Rohit Chaudhary and Ms. Mamta Kumari for the respondent/wife/Panna Chaudhary @ Panna.

(2.) The present appeal has been filed against the final order dtd. 30/5/2019 under Sec. 125 of the Cr.P.C. directing the appellant/husband to pay a monthly amount of Rs.30,000.00 to the respondent/wife as her matrimonial dues along with a litigation cost of Rs.10,000.00.

(3.) Be it noted that the order so passed by the Family Court was ex-parte.