VANDANA MAHAJAN Vs. PUNEET MAHAJAN

JUDGEMENT

(1.) The present appeal is filed under Sec. 19(1) of the Family Court Act, 1984, against the Order dtd. 29/1/2025 (hereinafter referred as 'Impugned Order') passed by the learned Principal Judge, Family Court, Rohini, Delhi, in HMA No.559715/2016 titled Vandana Mahajan v. Puneet Mahajan, whereby the learned Principal Judge, Family Court has dismissed the application for maintenance, moved by the appellant/wife under Sec. 24 of the Hindu Marriage Act, 1955 (hereinafter referred as 'HMA'). RENU BHATNAGAR, J. (ORAL)

(2.) It is stated that the learned Family Court has incorrectly held in the Impugned Order that the appellant/wife's application under Sec. 24 of the HMA has sought for recovery of money from the respondent/husband, whereas she has only sought interim maintenance for herself and her son along with the litigation expenses incurred by her. It is averred that she has merely stated in application she has incurred expenses of over Rs.13,00,000.00 on necessities for herself and the children, from 2016 till the date of filing of the application under Sec. 24 of HMA, which the respondent/husband was obligated to shoulder.

(3.) It is stated that the appellant/wife has single-handedly endured to provide for herself and her children and is working for a school by the name of Jain International since 2014, from where she is drawing a salary of Rs.30,000.00 per month. It is also contended that she is suffering from Acute Asthma, Chronic Hypertension and the onset of Osteoporosis and can work only till the age of 58 years.