KHUSHBU SACHDEV Vs. VARUN SACHDEV

JUDGEMENT

(1.) Heard. 1. This criminal revision has been brought against the order dated 31.7.2019 passed by the Learned First Additional Principal Judge, Family Court, Raipur in M.J.C. No. 781 of 2018 on the ground of insufficiency of the maintenance granted and praying for enhancement of the maintenance amount.

(2.) It is submitted by counsel for the applicant that the respondent/ husband of the applicant is a man of means who is employed in foreign country in a bank and drawing salary of more than Rs.1,00,000/-. Salary slips of the monthly wages of the respondent are produced alongwith the petition. Apart from that, the respondent is also owner of the property which is situated in Dhuliya, Maharashtra. Learned Family Court although, held the applicant is entitled for grant of maintenance, but the maintenance order is very-much on the lower side, looking to the income which the applicant is getting per month and also the maintenance granted is not in parity with the status of living, which the applicant enjoyed when she was residing with the respondent. Therefore, it is prayed that a suitable enhancement be made.

(3.) Reliance has been placed on the judgment of the Supreme Court in the case of Reema Salkan vs. Sumer Singh Salkan , 2019 12 SCC 303, in which it was held, that regard must be had to the living standard of the husband and his family. Reliance has also been placed on the judgment of Supreme Court in the case of Rajnesh vs. Neha and Another , 2021 2 SCC 324.