HEMANT KUMAR Vs. SMT. DEEP LAKSHMI KUMARI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the respondent.

(2.) In this case, the petitioner is challenging the order dated 30.8.2017 passed by Additional Principal Judge, Family Court, Patna in Matrimonial Case No. 641 of 2012, whereby and whereunder, the court below directed the petitioner to pay monthly interim maintenance of Rs. 20,000/-.

(3.) Learned counsel for the petitioner submits that though he was earlier working in the H. V. Transmission Limited, J EDUSERVE PRIVATE. LIMITED., Naya Gaon, N.M.C.H. Road, Patna. The court below has also recorded in detail that he has tendered resignation for the higher study as well as he is running a Company but, a claim has been made by the petitioner that the Company is not running in profit but, no detail has been produced before this court to show that the Company is in what manner, it is running in a loss. At the same time, the petitioner has also not brought any material to show about the corpus status of his property or the joint family property.