RAJPAL SINGH Vs. AVLEEN KAUR @ NEETU

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 22.01.2018 passed by the Family Court on an application filed by the appellant/husband seeking modification of the order dated 23.08.2016 which has been passed on an application filed by respondent/wife under Section 24 of the Hindu Marriage Act seeking interim maintenance for herself and her minor son who was 8 years of age at the relevant time. The Family Court upon hearing counsels for the parties had awarded a consolidated maintenance of Rs.25,000/- per month for the minor son and Rs.25,000/- per month for the wife/respondent.

(2.) The aforesaid order was assailed by the appellant herein by filing the MAT APP. (F.C.) No. 108/2017 which was disposed of by an order dated 24.07.2017 while granting leave to the appellant/husband to withdraw the appeal and seek modification of the order dated 23.08.2016.

(3.) The Family Court in the application seeking modification has reduced the maintenance of the respondent/wife from Rs.25,000/- to Rs.20,000/- per month while maintaining the maintenance awarded to the son.