ESHA SHARMA Vs. COL. SAMEER SHARMA

JUDGEMENT

(1.) Heard Mr. A. Sai Chandra Haas, learned counsel for the appellant and Mr. Mudunuri Prudhvi Raj, learned counsel for the respondent.

(2.) The present appeal is filed by the appellant - wife under Sec. - 19 of the Family Courts Act, 1984 (for short 'Act, 1984') challenging the order dtd. 8/5/2023 in I.A. No.1096 of 2022 in FCOP No.223 of 2021 passed by learned Judge, Principal Family Court, City Civil Court at Secunderabad.

(3.) The respondent - husband had filed a petition vide FCOP No.223 of 2021 under Sec. - 13 (1) (ia) of the Hindu Marriage Act,1955 read with Sec. - 7 of the Family Courts Act, 1984 (for short 'Act, 1984') against the appellant - wife seeking decree of divorce dissolving the marriage between them performed on 28/12/2001. During pendency of the said FCOP, the appellant herein - wife has also filed an Interlocutory Application vide I.A. No.1096 of 2022 under Sec. - 24 of the Hindu Marriage Act, 1955 seeking a direction to the respondent herein to pay Rs.1,50,000.00 per month towards interim maintenance till disposal of the main O.P. to her and her two minor children and Rs.25,000.00 towards litigation expenses. Vide impugned order dtd. 8/5/2023, the learned Family Court allowed the said petition in part directing the respondent herein to pay Rs.15,000.00 per month towards rent from the date of eviction, in case the appellant and children are evicted from Army Quarters or in the alternatively provide alternate accommodation to her and children. Challenging the said order, the appellant - wife preferred the present appeal.