MS BINDU CHAUDHARY Vs. SHRI DEEPAK SUGA

JUDGEMENT

(1.) (Oral) - C.M. No. 9083 of 2015 - For the reasons stated in the application, 135 days delay in filing the appeal is condoned.

(2.) The respondent/husband filed a petition in the year 2013 seeking dissolution of marriage under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955. On notice of the divorce petition being received, the appellant/wife filed an application under Sec. 24 of the Hindu Marriage Act, 1955 seeking pendent lite maintenance of Rs. 1 lac per month in addition to Rs. 15,000 per month towards travelling expenses for attending the Court proceedings from Solan, Himachal Pradesh to Delhi and Rs. 5,000.00 per day during that time towards her lodging and boarding expenses in Delhi.

(3.) The respondent/husband contested her claim to seek maintenance as the wife was a qualified Ayurvedic doctor earning Rs 50,000 per month in addition to income from interest on FDR of Rs. 6 lacs in MIP scheme as well interest from her bank deposits.