SUMAN ANAND BHAMBRI Vs. SAPNA

JUDGEMENT

(1.) The present appeal arises against the judgment and order passed by the Family Court in Family Suit No. 809 of 2002, whereby the learned Judge has ordered for maintenance of Rs. 5,000 per month from the date of the petition till 31.12.2007 and Rs. 9,000 per month from 1.1.2008 till the wife gets remarried and it is further ordered to pay the regular maintenance.

(2.) We have heard Mr. Adeshra, learned Counsel for the appellant and Mr. Jain, learned Counsel upon advance copy for the respondent.

(3.) We may record that Family Suit No. 809 of 2002 was for getting maintenance under Hindu Adoptions and Maintenance Act, 1956. It came on record that the respondent-appellant herein is working with ONGC and his salary was Rs. 23,179.60. Under these circumstances, the Family Court considered the aspects of maintenance and recorded the reasons at paragraphs 57 and 58 as under: