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Judgment
6 paragraphs · 128 wordsS.K. Mishra, J
This Appeal has been filed challenging the order dated 25.03.2022, passed by the learned Additional Judge Family Court, Dehradun, in an Application under Section 24 of the Hindu Marriage Act, 1955 for a sum of Rs. 15,000/- towards litigation expenses and Rs. 20,000/- towards the interim maintenance.
It is apparent from the record that that the appellant’s annual income is Rs. 7,40,600/- for the financial year 2020-21.
Hence, we do not find any reason to entertain the present Appeal, as the order dated 25.03.2022 passed by the learned Additional Judge, Family Court, Dehradun is correct.
The present Appeal is, therefore, dismissed. No order as to costs.
Urgent certified copy of this order be issued to the parties, as per Rules.