RAJ KUMAR SONWANI Vs. PURNIMA

JUDGEMENT

(1.) The aforesaid observation made by the Delhi High Court in the matter of Poonam Sethi v. Sanjay Sethi,(2022) 1 High Court Cases (Del) 95 : 2022 SCC Online Del 69. aptly applies to the facts of the present case.

(2.) Invoking jurisdiction of this Court under Sec. 19 of Family Courts Act, the appellant/defendant has preferred this appeal calling in question the legality, validity and correctness of impugned judgment and decree dtd. 02/09/2024 passed in Civil Suit No. 56A/2022 whereby the Family Court, Surajpur (C.G.) has allowed the application preferred by the respondent/plaintiff under Sec. 20 read with Sec. 3(b) of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter, the Act of 1956) and granted Rs.2,500.00 per month as maintenance and Rs.5,00,000.00 towards her marriage expenses.

(3.) Respondent/plaintiff is the daughter of appellant/ defendant and she filed an application under Sec. 20 read with Sec. 3(b) of the Act of 1956 stating inter alia that her father i.e. respondent/defendant has entered into second marriage with a woman namely Sabri alias Souri and he has two children out of that wedlock and since the respondent/plaintiff is aged about 25 years and is not able to maintain herself and the appellant/defendant, being a Government Teacher, earns Rs.44,642.00 per month as per Ex. P/4, the respondent/plaintiff is entitled for maintenance as well as for marriage expenses to the extent of Rs.15,00,000.00, which was opposed by the respondent/defendant.