MANI AHUJA Vs. ANIL AHUJA

JUDGEMENT

(1.) Arguments were heard on 25.11.2010. Parties sought an adjournment to explore the possibility of a settlement. Today, counsel for the parties submit that there is no possibility of a settlement.

(2.) Present petition is directed against the Order dated 13.1.2009 passed by learned Additional District Judge - 2 (Central), Delhi, in an application filed by Petitioner (wife) under Section 24 of Hindu Marriage Act, in HMA No. 1010/2005, by virtue of which, Respondent (husband) was directed to pay maintenance @ 2500/- per month, to Petitioner (wife) and 1250/-, per month, for two school going children (total amounting to 5000/-, per month).

(3.) Learned Counsel for the Petitioner submits that maintenance granted by trial court is extremely insufficient taking into consideration that Petitioner is a housewife with no other source of income. Counsel further submits that learned trial court has failed to take into consideration the family background of the parties and the standard of living, which was being maintained by them in their matrimonial home. Counsel also submits that at the time when the parties were residing together the Respondent (husband) was carrying on a business in partnership with his brother in the name and style of M/s Krishna Cords and Cables and this business was being carried out from a property, situated at Village Begum Pur, which belongs to the father of the Respondent. Counsel next submits that Respondent in a calculated manner and with a view to defeat the orders, which may be passed at first dissolved the partnership firm and thereafter, according to the Respondent, started working in a private company with a salary of 10,000/-, per month, and thereafter, it is stated that Respondent is working with Elite Securities & House Keeping Services at a monthly salary of 7,500/-, per month, which he continues to draw till date.