SHOBHIT AGARWAL Vs. NEHA JAIN

JUDGEMENT

(1.) The matter comes up on two applications (IA Nos. 9566/18 and 1/19) preferred by the respondent-Neha Jain under Sec. 24of the Hindu Marriage Act, 1955 (for short "the Act of 1955"). By way of the first application (IA No. 9566/18) filed on 26/2/18, directions are sought to the appellant to pay the respondent maintenance pendente lite a sum of Rs.1.00 lac per month. The second application (IA No. 1/19) is filed on 2/7/19, seeking directions to the appellant to pay the respondent a sum of Rs.5.00 lacs for her treatment of brain-tumor.

(2.) The facts relevant are that a petition preferred by the appellant (husband) under Sec. 13 of the Act of 1955 against the respondent (wife) seeking dissolution of marriage by way of decree of divorce on the ground of cruelty, which stood dismissed by the Family Court, Jhunjhunu, vide judgment and decree dtd. 14/12/17 passed in Civil Misc. Case No. 198/17. Aggrieved thereby, the appellant preferred present appeal before this Court on 11/1/18.

(3.) During the pendency of the appeal, the respondent filed an application under Sec. 24 of the Act of 1955, claiming maintenance pendente lite, a sum of Rs.1.00 lac and litigation expenses Rs.2.00 lacs in lump sum. It is averred in the application that the appellant is employed in Bharti Airtel Limited DTH as Zonal Sales Manager and his annual income by salary is Rs.20.00 lacs per annum. Besides, he is availing HRA, telephone expenses, petrol charges, medical expenses, health insurance, incentive, bonus etc. from the said company @. Rs.4.00 lacs per annum. He also owns six flats in Jaipur; the rental income whereof is more than Rs.1.00 lac per month. It is further averred by the respondent that the appellant is maintaining two luxury cars and has membership of two prestigious clubs in Jaipur.