DEEPAK BHUSHAN GUPTA Vs. RESHU GARG

JUDGEMENT

(1.) This is a Civil Miscellaneous Main petition filed by the petitioner against the order dated 20.5.2010 passed by the Additional Principal Judge, Family Court, Rohini directing the petitioner to pay interim maintenance @ Rs. 22,500/- per month to the respondent and her son apart from Rs. 20,000/- as litigation expenses.

(2.) The main contention of the learned counsel for the petitioner is that the learned Additional Principal Judge, Family Court has fallen into grave error by directing the petitioner to pay interim maintenance @ Rs. 22,500/- per month to the respondent despite the fact that the petitioner is only employed in some private industry and was earning Rs. 5,200/- per month which has now been increased to Rs. 8,000/-. It has been submitted that the learned Judge has failed to appreciate the averments and the evidence which has been produced by the petitioner.

(3.) The submission of the learned counsel for the petitioner has been refuted by the learned counsel for the respondent. He has taken the court through the impugned order and contended that keeping in view the status of the parties, the learned Family Judge has rightly fixed the maintenance @ Rs. 22,500/- per month.