POONAM SETHI Vs. SANJAY SETHI

JUDGEMENT

(1.) The present appeal has been filed under Sec. 28(2) of the Hindu Marriage Act, 1955 read with Sec. 19 (1) of the Family Courts Act, 1984 against the judgment and order dtd. 28/11/2020 passed by the Family Court (West) in the matter of Poonam Sethi Vs. Sanjay Sethi in HMA No. 39/2017. In the impugned judgment, the Family Court has allowed the petition filed by the Appellant wife under Sec. 13(l)(ia) of the Hindu Marriage Act, 1955 for dissolution of marriage by a decree of divorce on the ground of cruelty and has dissolved the marriage between the parties. However, the Appellant is aggrieved by the non-grant of maintenance allowance for herself and the two major daughters of the parties.

(2.) The Appellant has filed the present appeal seeking the following substantial the following prayer: -

(3.) Briefly stating the facts giving rise to filing of the present appeal are as under.