N.RAKESH YADAV Vs. N. ANEELA SHRITHIKA

JUDGEMENT

(1.) Heard Mr. M. Amarnath, learned counsel for the appellant and Mr. P.S.V. Prasad, learned counsel for the respondents.

(2.) The present appeal is filed by the appellant - husband & father under Sec. - 19 of the Family Courts Act, 1984 (for short 'Act, 1984') challenging the order dtd. 18/4/2023 in Crl.M.P. No.116 of 2022 in M.C. No.148 of 2019 passed by learned Judge, Additional Family Court, Ranga Reddy District at L.B. Nagar.

(3.) The respondents - wife and daughter filed M.C. No.148 of 2019 claiming maintenance against the appellant - husband and father. During pendency of the said M.C., the respondents herein have also filed an Interlocutory Application vide Crl.M.P. No.116 of 2022 under Sec. - 125 of the Cr.P.C. read with 7 of the Family Courts Act, 1984 (for short 'Act, 1984') seeking a direction to the appellant herein to pay an amount of Rs.50,000.00 towards monthly maintenance for their livelihood, food, shelter, education and other expenses. Vide impugned order dtd. 18/4/2023, the learned Family Court allowed the said petition in part directing the appellant herein to pay interim maintenance of Rs.15,000.00 and Rs.10,000.00 per month to respondent Nos.1 and 2 from the date of petition payable on or before fifth of every succeeding month until disposal of the M.C. Arrears of maintenance shall be paid within two months from the date of said order. Respondent No.1 shall furnish her bank account details to the appellant herein and to the Court within fifteen (15) days from the date of the said order. Challenging the said order, the appellant - husband preferred the present appeal.