RAJEEV SINDHU Vs. ANITA KUMAR

JUDGEMENT

(1.) The present revision is directed against the order dtd. 16/9/2021 passed by learned Additional Principal Judge Family Court Ghumarwin, District Bilaspur, H.P. (learned Trial Court) vide which the learned Trial Court granted monthly maintenance of ?25,000/- to the respondent (applicant before learned Trial Court) from the date of filing of the application till its disposal. (The parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience.)

(2.) Briefly stated, the facts giving rise to the present petition are that the applicant filed an application before the learned Trial Court for granting interim maintenance asserting that she is the legally wedded wife of the respondent. The marriage between the parties was solemnized on 21/4/2003 as per Hindu Rites and Customs. The respondent was working at RHPS Bayal, Tehsil Nirmand District Kullu, H.P. and was earning more than ?1,50,000/- per month. The respondent started misbehaving with the applicant in a state of intoxication. He also started giving beatings to her. She was compelled to leave her matrimonial home. The applicant's father contacted the respondent telephonically. The respondent agreed that the applicant could go for coaching in Chandigarh. He initially provided maintenance to her but subsequently, he stopped paying maintenance to her. The applicant told the respondent that she wanted to reside in her matrimonial home but the respondent abused her. The applicant has no source of income. Therefore, it was prayed that the present application be allowed and an interim maintenance of ?15,000/- be awarded to the applicant.

(3.) The application was opposed by filing a reply denying the contents of the application.