Delhi High Court: A Division Bench comprising of Sangita Dhingra Sehgal and G.S. Sistani, JJ. dismissed an appeal filed by the husband against the award of maintenance pendente lite awarded to the wife by the family court.

The instant appeal was filed by the husband under Section 19 of the Family Courts Act, 1984 assailing  the order passed by the family court where the appellant was directed to pay Rs 4500 per month as maintenance to the respondent-wife under Section 24 of the Hindu Marriage Act (maintenance pendente lite)  from the date of filing of the application. The husband submitted that as he was a permanent resident of U.P., the Minimum Wages Act of Delhi would not be applicable to him.

The High Court perused Section 24 and noted that it empowers the Court to award maintenance pendente lite and litigation expenses to a party who has no independent source of income sufficient for his/her support during the pendency of proceedings. Reference was made to Jasbir Kaur Sehgal v. District Judge, (1997) 7 SCC 7. The Court observed that in the present case, the husband failed to produce any documentary proof with regard to his employment status and also his actual income; and by not disclosing his source of income the husband was trying to defeat the legitimate right of the wife to claim maintenance. Furthermore, the appellant could not be allowed to take benefit of non-disclosure of his income despite being bound in law to disclose it. Thus, the plea of the husband that Minimum Wages Act of U.P. is applicable to him doesn’t come to his rescue. The appeal was accordingly dismissed. [Vijay Kushwaha v. Chanchal,2018 SCC OnLine Del 10828, dated 24-07-2018]

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