ANKIT KAPOOR Vs. MANYA VIJH

JUDGEMENT

(1.) As far as MAT.APP.(F.C.) No.6/2025 is concerned, the same has been filed under Sec. 19 of the Family Courts Act, 1984, against the Order dtd. 18/11/2024 passed by the learned Judge, Family Court-01, South East District, Saket Courts (hereinafter referred to as 'Family Court') in HMA No. 1924 of 2019 titled as Ankit Kapoor v. Manya Vijh whereby, the learned Family Court, allowing the application of the respondent/wife filed under Sec. 24 read with Sec. 26 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA'), directed the appellant/husband to pay a monthly maintenance in the sum of Rs.1,00,000.00 to the respondent wife and Rs.2,25,000.00 towards the minor child.

(2.) MAT.APP. (F.C.) No.185/2025, on the other hand, has been preferred by the respondent-wife, aggrieved by the Impugned Order dtd. 21/4/2025 passed by the learned Family Court in HMA No. 1924/2019, on an application filed by the respondent seeking a direction to the appellant to bear the full cost of Bilateral Cochlear Implant Surgery for their minor son, a child with special needs suffering from Congenital Rubella Syndrome.

(3.) By the impugned order, the learned Family Court directed that the surgery should be conducted at the All-India Institute of Medical Science (AIIMS) using a Basic Model Implant and apportioned the costs in the ratio of 75:25 between the appellant and the respondent, respectively.