K N Vs. R G

JUDGEMENT

(1.) The appellant/wife is aggrieved by the order dated 23.03.2018 passed by the Family Court whereby an application filed by the appellant/wife under Section 24 of the Hindu Marriage Act (hereinafter referred to as 'HMA') claiming interim maintenance of Rs. 2,50,000/- per month has been dismissed.

(2.) The necessary facts for the disposal of the present appeal are that the marriage between the parties was solemnized on 24.06.2012 at New Delhi as per Hindu rites and ceremonies. No child was born out of the said wedlock. The parties separated on 03.09.2012 when the respondent/husband left for Singapore. He is gainfully employed and living in Singapore ever since. Petition seeking a decree of nullity of marriage under Section 12(1)(a) & (c) of HMA was filed by respondent/husband on 24.11.2012, which is pending. The appellant/wife had filed an application under Section 24 of HMA claiming maintenance pendente-lite @ Rs. 2,50,000/- per month along with litigation expenses of Rs.1,50,000/-.

(3.) The learned Family Court vide the impugned order has dismissed the application of the appellant herein under Section 24 of the HMA for grant of maintenance pendente lite on the ground that the appellant/wife is highly qualified and has been working in reputed MNCs and is even presently employed, with a good salary.