AMIT DHIMAN Vs. BOSKI DHIMAN

JUDGEMENT

(1.) The present revision petition has been instituted under Section 19(4) of the Family Courts Act, 1984 on behalf of the petitioner against the impugned order dated 14.08.2020 passed by the Family Courts, Dwarka, New Delhi in Maintenance Petition No. 878/2017 titled as "Bosh Dhiman Vs. Amit Dhiman". Vide the impugned order, the Family Court has granted interim maintenance to the respondent @ Rs.20,000/- per month from the date of filing of the application till the disposal of the petition.

(2.) It was stated that at the time of filing of the application, the respondent was unemployed and having no source of income and was completely dependent on her parents.

(3.) Learned counsel for the petitioner has assailed the impugned order on the ground that the impugned order shows complete non-application of mind. It is also contended that the respondent is highly qualified and capable of earning. In this regard, he has referred to the bank statements showing financial transactions. Lastly, it is contended that while awarding the interim maintenance, the Family Court did not note the fact that the petitioner's widowed grand-mother is dependent on him.