SUMATI GULHATI Vs. PRATEEK BAJAJA

JUDGEMENT

(1.) Through this revision petition filed under Article 227 of the Constitution of India, the wife prays for enhancement of the maintenance granted by the Family Court, in the proceedings under Sec. 24 of the Hindu Marriage Act, 1955.

(2.) The Family Court has directed the husband to pay the maintenance pendente lite @ 30,000/- per month. The petitioner claims that the amount ordered by the Family Court is not sufficient. She claims that her husband (respondent) is earning 10,102.67 Singapore Dollars while working in Google Asia Pacific Ltd., Singapore. The parties have been blessed with a child who is stated to be suffering from hydrocephalus. The husband has undertaken before the Hon'ble Supreme Court on 20/9/2019 to bear all expenses of the treatment of his son.

(3.) The petitioner claims that her monthly expenditure is approximately Rs.2,50,000.00 although she resides in an apartment belonging to her mother.