NEERAJ CHAUHAN Vs. ARTI CHAUHAN & ORS

JUDGEMENT

(1.) Petitioner impugns order dated 13.09.2107 whereby the Trial Court has directed that an ad hoc payment of Rs. 1 lac be paid to the respondent pending the consideration of the application for grant of interim maintenance.

(2.) Learned counsel for the petitioner has contended that the Trial Court has erred in not noticing that the income of the petitioner is only about Rs. 4,000/- to 5,000/- per month. He further submits that the petitioner is willing to pay the share for the children into their bank account but is not willing to pay anything to the wife respondent No. 1, as she is earning and is disentitled to receive any maintenance.

(3.) The Trial Court has noticed the contention of the respondent that the petitioner was earlier doing business of property dealing and earning approximately Rs. 3 lac per month. It is also noticed that the petitioner was running two cars Hyundai i10 and Hyundai Santro and running the business of nutrition and food supplements in the name and style of Animatic Nutrition and Foods Private Limited besides business of property dealer and money lending. The respondent is working in the MCD as a Lower Division Clerk.