COLONEL SAMEER SHARMA Vs. ESHA SHARMA

JUDGEMENT

(1.) This Family Court Appeal is filed by the appellant/husband aggrieved by the order dtd. 15/4/2024 in IA.No.1096 of 2022 in FCOP.No.223 of 2021 passed by the Principal Family Court, City Civil Court, Secunderabad.

(2.) The appellant/husband has filed FCOP.No.223 of 2021 against the respondent/wife under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 (for short 'the Act, 1955') r/w Sec. 7 of Family Courts Act, 1984, to grant decree of divorce on the ground of cruelty. The respondent/wife filed her counter in the main O.P. denying the allegations leveled by the petitioner/husband for grant of divorce on the ground of cruelty and ultimately prayed to dismiss the O.P.

(3.) During pendency of the main O.P. respondent/wife has filed IA.No.1096 of 2022 under Sec. 24 of the Act, 1955 r/w Sec. 151 of the Civil Procedure Code, 1908, for grant of pendente lite maintenance to her and to her two minor children namely Suhani Sharma and Shaurya Sharma @ Rs.50,000.00 each totaling to Rs.1,50,000.00 per month, in addition to the costs of present proceedings of Rs.25,000.00 vide application dtd. 14/12/2022. The appellant/husband filed his counter raising several contentions and prayed to dismiss the application.