RAMESH KUMAR Vs. SUNITA

JUDGEMENT

(1.) The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court.

(2.) The instant appeal has been preferred by the appellant -husband against judgment dated 29.03.2019 passed by the Principal District Judge, Family Court, Hisar, whereby in a petition filed by respondent - wife under the Hindu Adoption and Maintenance Act, 1956 (for short, ?1956 Act'), the amount of maintenance already granted vide judgment and decree dated 28.02.2007, to the tune of Rs. 3,200/- per month has been enhanced to Rs. 16,000/- per month.

(3.) Aggrieved by the aforesaid judgment, respondent approached the Court of Principal District Judge, Family Court, Hisar, claiming enhancement of maintenance taking pleas that she was unemployed; she had no source of income and movable or immovable property, whereas appellant was working as Sanskrit Teacher in Government High School, Jagan, Tehsil and District Hisar, and was getting Rs. 70,000/-per month. Besides this, appellant has 10 acres of agricultural land alongwith movable and immovable property, and thus, his annual income was not less than Rs. 6 lac.