JASMIT SINGH RANA Vs. HARLEEN RANA

JUDGEMENT

(1.) At the very outset, it is submitted by learned counsel for the appellant that the appellant does not challenge the impugned order dated 30 th November, 2015 passed by the Family Court so far as the quantum of maintenance is concerned and is restricting the appellant's challenge to the direction of the impugned order to pay a sum of maintenance w.e.f the date of filing of the application under Section 24 of the Hindu Marriage Act, 1955. It is submitted that the appellant had filed an affidavit dated 2 nd September, 2015 (placed at page No. 30 of the present paper book) wherein the appellant has asserted the details of alleged payments made by him into the account of Ms.Mehar Rana, daughter of the parties. The appellant has submitted that these payments were for her benefit as well as for the respondent/wife and adjustment of these amounts has not been granted by the learned Judge, Family Court by the impugned order.

(2.) Learned counsel for the respondent/wife disputes these payments and has contended that the daughter of the parties was a major and these amounts were appropriated by her and were never utilized for the benefit for the wife/respondent.

(3.) It appears that a petition under Section 24 of the Hindu Marriage Act, 1955 was filed in May, 2014 and the impugned order has been passed on 30th November, 2015 directing the appellant/husband to pay a sum of Rs.1,00,000/ - (Rupees One Lacs) per month towards the maintenance of respondent/wife from the date of filing of the application.