NARENDER SINGH Vs. PRACHI JAIN

JUDGEMENT

(1.) The present appeal has been filed by the appellant ('Husband') impugning the order dtd. 18/3/2019, passed by the learned Principal Judge (South), Family Courts, Saket, New Delhi ('Family Court') whereby, the application filed by the Respondent ('Wife') under Sec. 24 of Hindu Marriage Act, 1956 ('HMA') was disposed of, directing the Husband to pay a sum of Rs.1,00,000.00 per month as pendente lite maintenance until the disposal of the divorce petition filed by the Wife under Ss. 13(1)(ia) and 13(1)(ib) of the HMA.

(2.) In the present appeal, the parties were referred to mediation by the predecessor bench. However, as noted in the order dtd. 17/7/2019, the mediation was not successful.

(3.) By way of an interim order dtd. 8/5/2019, passed by the predecessor bench, the Husband was directed to pay a sum of Rs.40,000.00 per month to the Wife, without prejudice to the rights of the parties.