PRITAM ASHOK SADAPHULE Vs. HIMA CHUGH

JUDGEMENT

(1.) THIS is a husband's appeal impugning an order of maintenance pendente lite made by the Family Court in the course of divorce proceedings initiated by the wife.

(2.) THE marriage of the couple was solemnized on 05.03.2005 in Delhi in accordance with Hindu rites and ceremonies. After the divorce proceedings were filed, the wife applied under Section 24 of the Hindu Marriage Act ("the Act") claiming maintenance pendente lite and litigation expenses.

(3.) IT was alleged by the wife that the husband earned over £ 30,000/ - per month as profits from IT Quest Consultants UK Ltd, apart from income from USA in India and gets £ 1,000/ - pounds profit per month for each candidate he employs/lets out on contract to various companies. She alleged that the husband paid over Rs.1,00,000/ - to dine with Mr. Sachin Tendulkar in Mumbai 2010. She was compelled to leave her last job at Ubique Systems UK Ltd., at the end of July 2005 where she was earning approximately £ 7000 pounds per month since she was forced to become a Director in the company carrying out the same business which Ubique System was engaged in because her husband did not have a permanent residence status in UK, and could not himself carry on business in UK, wanting his wife instead to run the business for him. It was in these circumstances, the wife claims, that she became a director of IT Quest Consultants UK Ltd on 18.8.2005. Subsequently, it is alleged that he exploited her and misappropriated funds from her. It was alleged that the husband transferred funds from the wife's bank accounts on the internet to the tune of £ 7333, out of a total £ 8020. Out of this, he transferred £2500 to his personal bank account and £4833 GBP into the account of his company IT Quest Consultants UK Ltd.