NAV RATTAN SINGH Vs. RITA THAKUR

JUDGEMENT

(1.) The appellant/husband has impugned the order dated November 22, 2014 passed by the Family Court granting interim maintenance @ Rs. 16,000/- per month to the respondent/wife for her as well their minor daughter. In addition a sum of Rs. 8800/- was awarded towards litigation expenses.

(2.) The appellant/husband filed a petition for seeking grant of divorce on the ground of cruelty under Section 13(1)(ia) of Hindu Marriage Act. During the pendency of the petition for seeking dissolution of marriage, the respondent herein filed an application under Section 24 of the Hindu Marriage Act claiming maintenance for herself as well for their minor daughter though Section 26 was not specifically mentioned on the said application.

(3.) The application seeking interim maintenance was strongly contested by the appellant/husband mainly on the ground that the respondent/wife was highly educated and also working as a LIC agent whereas he was not even a matriculate and earning about Rs. 7,000/- per month thus not in a position providing any maintenance to his wife and children.