SHIRISH H GARG Vs. NIDHI GARG

JUDGEMENT

(1.) This Petition is filed by the husband challenging the order of maintenance passed by the Family Court, Bandra, Mumbai on 1st April, 2010 for the interim maintenance under section 24 of the Hindu Marriage Act of his wife.

(2.) The husband is in business. The wife has no independent source of income. The husband runs three family businesses. These are shown on the Website of the husband as well as the Company. The husband owns a car and has purchased a share in a property which initially belonged to his joint family for his residence. The parties have been engaged and married in a five star hotel. The husband's bank account shows large deposits and withdrawals. He pays separate electricity bills of large amounts of his residential premises. The husband also has Life Insurance Policy. He has several employees whose provident fund is paid and an immovable property for which property taxes and municipal taxes are paid. These are reflected in the supporting documents produced by the wife being his bank pass book, the employees provident fund book, the LIC Policy, the property tax receipt, municipal tax receipt, Website details etc.

(3.) The husband has not disputed the separate 3 or 4 businesses of the family in which he has a share. He has also not disputed the Website of the business concerns. He has instead sought to show his income under the income tax returns filed by him as also the company.