PRAGYA ROHIT SHARMA Vs. ROHIT SHARMA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, matter is finally heard.

(2.) This petition under Article 227 of the Constitution of India has been preferred by the wife/petitioner being aggrieved by order dtd. 8/7/2022 passed by the Family Court whereby interim maintenance in the sum of Rs.20,000.00 per month has been fixed.

(3.) The respondent/husband has instituted proceedings under Sec. 13(1) of Hindu Marriage Act, 1955 before the Court below for grant of decree of divorce from the petitioner/wife. In those proceedings the petitioner filed an application under Sec. 24 of the Act for grant of interim maintenance to her submitting that the respondent is working as an Assistant Manager at RBI and is earning Rs.1,25,000.00 per month. He is quite capable of and is liable to maintain her but has not done so. He has deserted her as a result of which she is in shock and unable to earn and remains ill. She has no source of income. The father of the respondent is also earning.