SUNNY BEDI Vs. HARPREET SINGH

JUDGEMENT

(1.) The present appeal under Sec. 28 of the Hindu Marriage Act, 1955 has been filed by the appellant-husband against the judgment and order dtd. 18/4/2022 passed by the learned Principal Judge, Family Court, New Delhi whereby he has been directed to pay interim maintenance of Rs.20,000.00 per month to respondent-wife from the date of filing of the petition being HMA No.399/2019 titled as 'Harpreet Kaur Vs. Sunny Bedi @ Rajbir Bedi', till disposal of the case on merits.

(2.) The facts giving rise to the present appeal are that the parties to the present petition got married on 9/4/2014 as per Hindu Rites and ceremonies. Prior to their marriage, they were known to each other having been met in Gold Gym in the year 2010. On 11/10/2011, the appellant met with a serious accident due to which he lost his leg. During his hospitalization, respondent used to visit him in the hospital. According to the appellant in the year 2014, respondent pressurized him to marry her. Accordingly, parties got engaged on 2/2/2014 and their marriage was solemnised on 9/4/2014. The appellant has alleged that the respondent had not disclosed her family members about appellant's disability and upon coming to know on the day of marriage, they pressurized her to break the marriage and start a new life. However, respondent calmed the appellant and trust the almighty and convinced him that she will take care of everything.

(3.) After their marriage, parties shifted to a rented apartment near the home of the parents of the appellant. The appellant has alleged that respondent was very well aware that he was handicapped and was only son of his parents, however, respondent on one pretext or the other, used to fight with him and other family members. With the passage of time, the relations between the appellant and respondent turned worse. On 8/6/2015, respondent left the appellant to fend himself in the rented apartment and thereafter never turned back to her matrimonial home. Due to this, the appellant claims to have suffered great shock and again met with an accident on 24/6/2016 and remained hospitalized in Batra Hospital till 12/7/2016. However, the respondent never ever visited him even in such critical condition.