HIMANSHU VERMA Vs. CHANDNI VERMA

JUDGEMENT

(1.) The present appeal is filed under Sec. 19 of the Family Courts Act, 1984, challenging the Order dtd. 10/2/2025 (hereinafter referred to as, 'Impugned Order') passed by the learned Principal Judge, Family Court-01, Shahdara District, Karkardooma Courts, Delhi (hereinafter referred to as, 'Family Court'), whereby the application under Sec. 24 of Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') filed by the respondent/wife for grant of interim maintenance in HMA No. 1575/2023, titled Himanshu Verma v. Chandni Verma, was allowed, granting maintenance at the rate of Rs.25,000.00 per month from the date of filing of the application till the pendency of the case, to the respondent/wife.

(2.) The brief background of the case is that the appellant/husband and the respondent/wife were married on 29/1/2022 at Sahibabad, District Ghaziabad, in accordance with the Hindu rites and ceremonies. Out of the said wedlock, a male child was born on 23/6/2023, who is presently in the custody of the respondent/wife. It is an admitted position that, due to matrimonial discord, the parties are residing separately. The appellant/husband instituted a petition seeking dissolution of marriage under Ss. 13(1)(ia) and 13(1)(ib) of the HMA on 8/8/2023. In the said proceedings, the respondent/wife filed an application under Sec. 24 of the HMA, which came to be disposed of by the impugned order, now under challenge before this Court.

(3.) It is contended by learned counsel for the appellant that the learned Family Court has failed to consider the educational qualifications and potential employability of the respondent/wife and that she is capable of maintaining herself and is not entitled to maintenance. It is further submitted that the learned Family Court did not take into account the appellant's financial liabilities, including outstanding loans and EMIs, which are deducted from his monthly income. Additionally, the appellant has financial responsibilities towards his elderly parents, his father being a paralytic patient requiring regular medical treatment and daily care expenses.