SUBHASH Vs. MAMTA @ RAKSHA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This appeal has been filed under Sec. 19 of the Family Courts Act, 1984, challenging the Order dtd. 19/4/2025 passed by the learned Judge, Family Courts, District Central, Tis Hazari Courts, Delhi (hereinafter referred to as, „Family Court") in HMA No. 34/2021, titled Subhash v. Mamta @ Raksha, whereby the learned Family Court allowed the application under Sec. 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as „HMA") filed by the respondent-wife, directing the appellant to pay a monthly payment of Rs.15,000.00 towards the maintenance of the respondent-wife and the child of the parties.

(3.) Brief facts that give rise to the present appeal are that the marriage between the parties was solemnized on 27/2/2009 at New Delhi in accordance with Hindu rites and ceremonies. One male child was born out of the said wedlock on 11/3/2015, who is currently in the care and custody of the respondent-wife. Due to several differences and acrimonies between the parties, they started living separately on 16/3/2020.