SHUKLA CHAKRABORTY Vs. SUDEEP MITRA

JUDGEMENT

(1.) This order shall dispose of an application bearing no. 2215/2009 filed under Section 151 CPC for grant of ad interim maintenance.

(2.) Briefly stated the facts of the case are that the plaintiff got married to the defendant on 06.02.2007 according to Hindu Rites and Ceremonies at Delhi. It is alleged that there is no issue from the wedlock between the parties. After the marriage the plaintiff was taken to her matrimonial home at flat no. 411, Heritage Tower, Plot no. 1, Sector-3, Dwarka, New Delhi-110075 which is a three bedroom flat. It is alleged that the behavior of the husband and mother-in-law against the plaintiff was not good and she was subjected to cruelty with a view to demand dowry, as a consequence of which the relation between the plaintiff and the defendant husband became strained. It resulted in lodging of a complaint by the plaintiff with the Crime against Women Cell and an FIR was registered. It is alleged that the plaintiff was thrown from the matrimonial home and she started living with her parents.

(3.) The plaintiff has filed the present suit under Section 18 of the Hindu Adoption and Maintenance Act claiming the maintenance @ 20,000/- per month from the defendant and also prayed for a suitable residential accommodation to be provided to the plaintiff by the defendant. The plaintiff is claiming to be employed in a private firm and is getting a meager salary of 13,000/- which is not sufficient to maintain herself. As against this, the defendant is stated to be earning more than 60,000/- per month from various sources including the salary, rental income etc.