KRISHAN GOPALKA Vs. ADITI GOPALKA

JUDGEMENT

(1.) Heard, learned counsel for the parties. The instant CMP has been filed under Article 227 of the Constitution of India for quashing the order dtd. 25/9/2024 passed by learned Addl. Principal Judge, Addl. Family Court-II, Ranchi, in O.S. Case No.215 of 2023 whereby and whereunder, interim maintenance of Rs.50,000.00 per month has been allowed in favour of the Opp. Party [wife].

(2.) Learned Family Court allowed the same under Sec. 24 of the Hindu Marriage Act considering the submissions made on behalf of Opp. Party/ defendant that plaintiff had huge business running in the names of Gopalka Projects, Shri Krishan Finance, Shroat Marketing and few other companies. It was also noted by the learned Principal Judge that the plaintiff was in the business of land investments and has huge properties which are let out on rental basis and had a good financial status in the society.

(3.) It is submitted by learned counsel for the petitioner that the Opp. Party /wife is a woman of means and many of the properties are standing in her name which were acquired by the petitioner /husband.