ASHWIN SUDAM KHOBRAGADE Vs. SAPNA ASHWIN KHOBRAGADE

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged order dated 19/08/2019 passed by the Joint Civil Judge, Senior Division, Chandrapur, whereby an application filed by the respondent for interim maintenance under section 24 of the Hindu Marriage Act, 1955 has been partly allowed and it has been directed that the petitioner shall pay interim maintenance at the rate of Rs. 15,000/- per month to the 15,000/- per month to the respondent from the date of filing of the application before the Court below.

(2.) It is contended on behalf of the petitioner that the Court below has granted exorbitant amount towards interim maintenance and that the petitioner is not able to afford such a direction given by the Court below.

(3.) A perusal of the impugned order shows that the Court below has taken into consideration the documentary material in the form of salary certificates to render a finding that the petitioner is earning annual salary of Rs. 15,000/- per month to the Rs. 11,72,000/-. It has also rendered a finding that the respondent is having no independent source of income and that she is residing with her parents. After having taken into consideration the said admitted position of annual income of the petitioner from the record, the Court below has held that the respondent is entitled to an amount of Rs. 15,000/- per month to the Rs. 15,000/- per month as interim maintenance.