ADISH SURI Vs. RICHA SURI

JUDGEMENT

(1.) Defendant before the trial Court Adish Suri, the father of the plaintiff Ms. Richa Suri, aggrieved by the directions of the trial Court to pay a sum of Rs. 3,50,000.00 to the plaintiff towards her marriage expenses under Sec. 20 and 23 of the Hindu Adoption & Maintenance Act, 1956 has filed the present appeal.

(2.) It was the contention of the plaintiff who is the respondent herein that she was granted maintenance by the Family Court, Faridabad @ Rs. 6000.00 per month vide judgement dated 16.2011. The petition filed by her under Sec. 25 of the Hindu Adoption & Maintenance Act praying for enhancement of the said maintenance is pending disposal. She has contended that she had done her Masters degree in Physiotherapy and obtained a degree from Parkash Institute of Physiotherapy Rehabilitation and Allied Medical Science. She has attained marriageable age. Her mother is in search of a suitable match for her. The defendant who is the appellant herein being the father of the respondent is liable to bear the marriage expenses of his daughter. She has contended that her father is earning a sum of Rs. 2 lakhs per month from a reputed company.

(3.) The defendant who is the appellant herein submitted that he has been paying a sum of Rs. 6000.00 per month towards maintenance to the respondent right from July, 2007. Having completed her Masters Degree in Physiotherapy in 2014, she worked in R.R. Army Hospital. Thereafter, she started serving in Metro Speciality Hospital. She is drawing a handsome salary from the said organization. The mother of the complainant is an established lawyer having 11 years standing at the Bar. The defendant is 56 years old and is about to retire in the next 2 years. As he did not have any savings, he is unable to shoulder the marriage expenses of the plaintiff.