JASJEET SINGH DHILLON Vs. TANIA PANDHER

JUDGEMENT

(1.) The petitioner-husband has filed this civil revision under Article 227 of the Constitution of India for setting aside the impugned order dtd. 15/12/2022 (Annexure P-1) passed by the Additional Principal Judge, Family Court, Ludhiana under the Hindu Adoption and Maintenance Act, 1956 and consequently dismissing the application filed by the respondent-wife for grant of ad-interim maintenance as an amount of Rs.1,00,000.00 per month has wrongly been awarded to her; along with certain other prayers. Notice of motion.

(2.) Mr. Karanbir Singh, Advocate assisting Mr. Amit Jain, Senior Advocate, accepts notice on behalf of the respondent-wife.

(3.) The brief facts of this case are that the parties to the petition got married in the year 2014. At the initial stage; both of them happened to be in United States of America (USA) and they had earned even the U.S. Green Cards. Both of them were employed in USA. However, as the times started going bad, there happened the alleged divorce between the parties, though disputed by the respondent-wife. However, the fact remains that the respondent-wife returned to India in the year 2019 and the petitioner-husband returned to India in March, 2021. But before their return to India proceedings before the court under the Protection of Women from Domestic Violence Act, 2005 (in short, the DV Act) were already initiated. The said proceedings are still going on. In the said proceedings the court has awarded an amount of ?1,30,000/- as interim maintenance. However, even that order of grant of interim maintenance under the DV Act is under challenge in appeal at the instance of petitioner-husband and the same is pending.