SMT. ARCHANA Vs. VIJAY DNYANESHWAR MESHRAM

JUDGEMENT

(1.) These petitions are filed by the rival parties challenging order dated 06/07/2017 passed by the Family Court at Nagpur. By the said order, the Family Court considered application at Exhibit-11 filed by the wife i.e. the petitioner in Writ Petition No.912 of 2019 under section 24 of the Hindu Marriage Act, 1951, seeking maintenance pendente lite in pending divorce petition filed by the respondent-husband.

(2.) In order to substantiate her prayer for grant of interim maintenance at Rs.10,000/- per month, the petitioner-wife placed on record before the Family Court that the respondent-husband was serving in the Maharashtra State Electricity Board and that he was earning substantial amount of salary, while she was unemployed and had no source of income.

(3.) Before the Family Court, it was brought on record that the gross salary of the respondent-husband was Rs. 28,339/- and that there were huge amount of deductions 28,339/- and that there were huge amount of deductions being made in the said figure resulting in net payable salary being reduced drastically. The Family Court took into consideration the details of the salary of the respondent- husband placed on record and found that it would be appropriate to direct him to pay amount of Rs. 28,339/- and that there were huge amount of deductions 5,000/- per month as interim maintenance from the date of the application.