VIVEK JAIN Vs. MADALSA THAPA JAIN

JUDGEMENT

(1.) Since the common questions of law and facts are involved in the above numbered appeals, hence these are being taken together and are adjudicated by this common judgment. In order to maintain clarity, the facts of A.O. No. 625 of 2017 are taken into consideration.

(2.) These appeals are instituted against the order dated 011.2017 rendered by learned Additional Judge, Family Court, Dehradun in application filed in Original Suit No. 158 of 2016 by the respondent/wife. In A.O. No.625 of 2017, appellant has sought setting aside of order dated 11.2017 passed by the Court below. In A.O. No.636 of 2017, appellant has prayed for the enhancement of maintenance.

(3.) "Key facts" necessary for the adjudication of this appeal, are that the marriage between the parties was solemnized on 09.02.2011. One daughter was born out of the wedlock. The appellant/husband has filed a petition seeking divorce bearing O.S. No.158 of 2016. The respondent has filed an application under Section 24 of Hindu Marriage Act, 1955 with the averments that the appellant was employed as H.R. in Air Liquide Global E & C Solutions India Pvt. Ltd. New Delhi. His income was Rs.40.00 Lakhs per annum. His monthly income was about Rs.3,25,000/-. He is a very rich man. He has lot of landed property in and around Delhi. The application was contested by the appellant.