SMT. MANJU GUPTA Vs. SH. SANJAY GARG

JUDGEMENT

(1.) THE petitioner/wife filed a petition under Section 18 of the Hindu Adoption and Maintenance Act, 1956 praying for interim maintenance in favour of the petitioner and against the respondent to pay a sum of Rs. 30,000/ - per month to the petitioner w.e.f. 26.5.2004.

(2.) BRIEF facts of the case are that the marriage between petitioner and respondent was solemnized on 29th June, 1997 at Delhi according to Hindu rites and ceremonies. A male child was born from the wedlock on 23rd November, 1999.

(3.) ON the occasion of "Chhoochak" the petitioner's parents paid a sum of Rs. 3,00,000/ - to the respondent in February, 2000 as demanded by the respondents. The Maruti Esteem Car given on marriage has been sold by the respondent and the money received from it has been lying with him.