NAVDEEP KOLI Vs. SUDHA

JUDGEMENT

(1.) For the reasons stated in the application, delay in filing and re-filing the present appeal is condoned. Applications stand disposed of.

(2.) Challenge in this appeal is to the order passed by the Family Court on an application filed by the respondent/wife under Section 24 of the Hindu Marriage Act claiming interim maintenance.

(3.) Learned counsel for the appellant submits that the appellant/husband is without a job and his services were terminated by his Employer i.e. M/s AMAZON EXPORTS PTE LTD. on 27.03.2014 on account of his persistent absence and leave. Counsel further submits that the appellant has been seeking employment but has been unsuccessful and is presently working as a part-time Data Operator and is earning Rs. 4,000/- p.m.