ISHAAN BHATIA Vs. GEHENA BHATIA

JUDGEMENT

(1.) The present application has been filed by the appellant under Sec. 5 of the Limitation Act (hereinafter referred to as the "Limitation Act"), 1963 seeking condonation of the delay of 116 days in filing the present appeal.

(2.) The present appeal has been filed challenging two orders; (i) order dtd. 17/10/2025 passed by the learned Judge, Family Court, South District, Saket, New Delhi (hereinafter referred to as the "Family Court") in H.M.A. No. 1353/2023, titled Gehena Bhatia v. Ishaan Bhatia, whereby the application preferred by the respondent/wife under Sec. 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the "HMA") was partly allowed, and the appellant/husband was directed to pay interim maintenance to the respondent/wife at the rate of Rs.8,00,000.00 per month and, (ii) subsequent order dtd. 19/2/2026, whereby the learned Family Court dismissed the review application preferred under Order XLVII Rule 1 read with Sec. 114 of the Code of Civil Procedure, 1908, against the order dtd. 17/10/2025 and imposed costs of Rs.25,000.00 upon the appellant.

(3.) The marriage between the appellant/husband and the respondent/wife was solemnised on 28/8/2016 in accordance with Hindu rites and ceremonies. Owing to the matrimonial discord, the appellant filed a divorce petition, wherein the respondent had filed an application under Sec. 24 of the HMA claiming interim maintenance.