Anjani Singh Parihar vs Neha Parihar

The petitioner has filed the present petition under Article 227 of the Constitution of India challenging the order dated 20/11/2019, passed by the 1st

Additional Principal Judge, Family Court Indore. The Court below has allowed the application preferred by the respondent under Section 24 of the

Hindu Marriage Act.

The petitioner has filed an application before the Family Court for divorce under Section 13(A) (ii) (iii) of the Hindu Marriage Act. Against the said

proceeding, the respondent has filed an application under Section 24 of the Hindu Marriage Act claiming interim maintenance to the tune of Rs.3,500/-

and Rs.15,000/-towards litigation expenses. The Court below by impugned order has allowed the said application vide order dated 20/11/2019. Being

aggrieved by that order the petitioner has filed the present petition.

After having heard learned counsel for the petitioner and from perusal of the record, I am of the view that the learned Court below has not

committed any legal error in passing the impugned order. The learned Family Court having exercised its jurisdiction, interference into the impugned

order by this court exercising the power under Section 227 of the Constitution is not warranted.

Accordingly, the Miscellaneous Petition No.180/2020 filed by the petitioner has no merit and is, accordingly, dismissed.