JAYENDRA SOLANKI Vs. POORNIMA SOLANKI

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 18.4.2017 by which the Family Court has decided an application filed under section 24 of the Hindu Marriage Act and directed the present petitioner to pay the amount of Rs. 5,000/- per month as an interim maintenance.

(2.) The marriage between the petitioner and the respondent has been solemnized on 10.12.2013 at Indore under the Hindu Customs and Rituals. According to the petitioner, after two days of the marriage, the respondent wife left his house and started living with her father. Thereafter she has taken all the jewelry, clothes etc. and did not return back to the matrimonial home. The petitioner made various attempts to bring her back, but she was adamant not to live with him as wife.

(3.) That the petitioner filed an application under section 9 of the Hindu Marriage Act for restitution of conjugal right before the Family Court on 31.10.2015. In the said proceeding, the respondent filed an application under section 24 of the Hindu Marriage Act for grant of interim maintenance.