PURKHA RAM Vs. CHANDU

JUDGEMENT

(1.) Learned counsel for the appellant has submitted that the Family Court No.3, Bikaner has grossly erred in directing the appellant to pay interim maintenance to the tune of Rs.10,000.00per month to the respondent.

(2.) It is submitted that the respondent has left the house of the appellant on her own free will. It is also submitted that earlier also, a false complaint was filed against the appellant by the respondent, however in the said complaint, she entered into a compromise. Learned counsel has also submitted that the only issue of the appellant and the respondent is in custody of the appellant.

(3.) Per contra, learned counsel for the respondent has opposed the appeal and submitted that the respondent did not leave the appellant's house voluntarily, but on account of harassment by the appellant. It is also submitted that the respondent is always ready to live with the appellant and, therefore, application under Sec. 9 of the Hindu Marriage Act is filed by her. Learned counsel has also submitted that the respondent is not having any means to live a dignified life and, therefore the Family Court No.3, Bikaner has not committed any illegality in passing the impugned order.