MUKESH KUMAR Vs. RICHA JAIN

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The present appeal has been filed against the order dtd. 20/8/2025 passed by the Family Court, Sirohi (hereinafter to be referred as 'the Family Court'), whereby the application preferred by the respondents under Ss. 24 and 26 of the Hindu Marriage Act, 1955 (hereinafter to be referred as 'the Act of 1955') has been allowed and an amount of Rs.10,000.00 per month has been awarded to be paid by the appellant towards the interim maintenance pendente lite in favour of his wife and daughter, from the date of filing such application and during the pendency of main litigation under Sec. 9 of the Act of 1955. In addition to above, lump sum litigation expenses to the tune of Rs.2,000.00 and Rs.500.00 per hearing for attending the proceedings have also been directed to be paid to the respondents.

(3.) Learned counsel for the appellant vehemently argued that there is no factual foundation for arriving at a conclusion that the appellant is earning Rs.20.0030,000/- per month from the profession of photography. Learned counsel further submits that the amount awarded by the learned Family Court vide its order dtd. 20/8/2025 is exorbitantly high. Learned counsel submits that the amount of Rs.10,000.00 to be paid by the appellant will be unnecessary burden on the appellant and the life of the appellant will become miserable. She, therefore, prays that the present appeal may be allowed and the order dtd. 20/8/2025 may be quashed and set aside.