VIKRANT KHANNA Vs. NIKITA KHANNA

JUDGEMENT

(1.) The appellant/husband is aggrieved by an order dated 16.2.2017 passed by the learned Family Court disposing of an application filed by the respondent No.1/wife under section 24 of the Hindu Marriage Act, 1955 seeking maintenance for herself and the two minor children aged about 14 and 16 years.

(2.) In the impugned order, the learned Family Court has observed that it is an undisputed position that the appellant/husband is taking care of the entire household expenses and paying for the education of the children as also paying pocket money to the respondent No.1/wife; that the respondent No.1/wife has independent source of income viz. salary, rent, interest etc., and she owns immovable properties. It was therefore observed that though the project for which the respondent was engaged, was terminated in January, 2017, it can be safely presumed that she being a professionally qualified person, can work and has self sufficient means to support herself.

(3.) Learned counsel for the appellant rightly points out the dichotomy in the impugned order, where at one place the learned Family Court has observed that the there is no order required to be passed for granting maintenance to the respondent No.1/wife and then gone on to grant her maintenance @ Rs. 50,000/- per month effective from 25.8.2014. It is in this background, that the present appeal has been filed.