OMVEER SHEHRAWAT Vs. USHA RANI

JUDGEMENT

(1.) C.M.No.14221/2014 (Exemption)

(2.) THE Appellant - Omveer Shehrawat is aggrieved by an order dated 02.06.2014 in HMA No.05/14 of learned Addl. Principal Judge, Family Court, Dwarka, New Delhi, by which under Section 24 of Hindu Marriage Act (in short 'HMA'), he was directed to pay maintenance of Rs. 20,000/ - per month to the respondent and Rs. 10,000/ - for her minor son - Kunal from the date of filing of the application besides payment of Rs. 20,000/ - as litigation expenses.

(3.) IN response to the application under Section 24 of HMA, the Appellant claimed that the Respondent was gainfully employed at Gurgaon. However, he did not disclose as to where she was doing any specific job and what was her income. The Appellant did not produce on record any document to infer if the Respondent had any independent source of income. The Respondent categorically denied to have any source of income to maintain herself and the child.