MANPREET SINGH BHATIA Vs. SUMITA BHATIA

JUDGEMENT

(1.) The husband is aggrieved by the order dated June 02, 2014 deciding application filed under Sec. 24 of the Hindu Marriage Act, 1955 by the wife granting monthly maintenance in sum of Rs. 25,000.00 to the wife and similar amount towards education and maintenance Baby Sohana born to the couple on Dec. 03, 2003.

(2.) Learned Senior Counsel for the appellant did not challenge the impugned order insofar Rs. 25,000.00 per month has been directed to be paid to the respondent for the education and maintenance of Baby Sohana who is currently a hostler in a renowned school in Lonavala. Challenge was to Rs. 25,000.00 per month directed to be paid to the wife for her maintenance, but added that he may be able to meet his daughter, whom he has not met for last three years.

(3.) The object behind Sec. 24 of the Hindu Marriage Act, 1955 is to provide for maintenance, pendente-lite, to a spouse in matrimonial proceedings so that during the pendency of the proceedings the spouse can maintain herself/himself and also have sufficient funds to carry on the litigation so that the spouse does not unduly suffer in the conduct of the case for want of funds.