Punjab and Haryana High Court: While hearing the petition filed against the order given by the District Court, Pathankot the Single Bench comprising of Rekha Mittal, J., said that the husband has no right to deny the maintenance to his wife because she earns more.
Earlier it was ordered by the District Court that the husband has to pay Rs. 15, 000 per month to his wife as maintenance in order to meet her daily expenses and needs. The husband approached the High Court seeking relief that the maintenance allowed by the court @ Rs.15,000 per month is on higher side and liable to be reduced on the ground that the wife was earning more than him. He also pleaded that he has to take care of his old parents, so it will be difficult for him to bear the cost.
The Court relied strictly on the decision of the District Court and said that the wife is entitled to enjoy the same amenities of life as she would have been had she been staying in the matrimonial home and considered the fact of inflating prices of the daily necessities of life and expenses on education of the children who have to meet the challenges of the society and face peer pressure, and dismissed the petition. [Amit Kumar v. Navjot Dubey, 2016 SCC OnLine P&H 12523, decided on 12.12.2016]
