ALOK KUMAR JAIN Vs. PURNIMA JAIN

JUDGEMENT

(1.) Alok Kumar Jain was married to Ms.Purnima Jain at New Delhi. They were blessed with 2 daughters.

(2.) Alok Kumar Jain was employed as a Senior Manager with Engineers India Ltd. Unfortunately for the couple their daughter, Radhika, suffered from severe hearing loss of both ears. The couple spent considerable money on her treatment. In the year 2000, Alok Kumar Jain, in consultation with his wife, decided that if he took up employment in Abu Dhabi he could enhance his monetary prospects. He tendered his resignation. He received Rs. 27 lacs as terminal benefits from Engineers India Ltd. The money was deposited in a joint account operated by the husband and the wife. The husband took up employment in Abu Dhabi. Unfortunately, the couple separated. The 2 daughters are with the mother.

(3.) The wife filed a petition for divorce under Section 13(l)(i)(a) of the Hindu Marriage Act. She filed an application under Section 24 of the Hindu Marriage Act praying that she be granted interim maintenance @Rs. 2 lacs per month. She also prayed that the husband should pay to her Rs. 11 lacs for treatment of their daughter Baby Radhika.