DHANANJAY KUMAR GUPTA Vs. SUNITA DEVI

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Pandey, learned counsel appearing for the appellant and Mr. Ashish Verma, learned counsel appearing for the respondents.

(2.) This appeal is directed against the judgment dtd. 21/12/2010 passed by Shri Lakshmi Kant Sharma, learned Principal Judge, Family Court, Garhwa in Matrimonial Case No. 04/2007 whereby and whereunder the suit preferred by the petitioner/appellant has been dismissed and the maintenance amount has been modified to the extent of Rs.2500.00 per month in favour of the respondent no. 1.

(3.) For the sake of convenience both the parties are referred to in this judgment as per their status before the learned court below.