Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed by the petitioner-wife against the order of the appellate court whereby it had dismissed her appeal for enhancement of the amount of maintenance for her and her daughter.

The petitioner filed a petition under the Protection of Women from Domestic Violence Act, 2005 against her husband alleging that she was turned out of the matrimonial home on account of the failure of bringing enough dowry. The trial court, prima facie assessed the husband’s income at Rs 30,000 per month and awarded interim maintenance of Rs 10,000 per month to the petitioner and her daughter. The petitioner sought enhancement of the amount but the appellate court dismissed her appeal.

The petitioner, who was represented by Lal Singh Thakur and Sudhir Tewatia, Advocates, contended that the court below erred in not appreciating that the husband had several businesses and he misled the court by not disclosing his correct income. In support thereof, the petitioner placed on record several website listings showing the businesses that the husband was engaged in. Per contra, the husband, who was represented by Kunal Rawat, Advocate, submitted that his income was only between Rs 10,000 to Rs 15,000.

The High Court, after perusing the record, held that the appellate court erred in placing the burden of proof on the petitioner and erred in holding that she has not placed the details of the contract with regard to the business of the husband. The listings placed on various websites, prima facie showed a turn over of Rs 50 lakhs to Rs 1 crore per annum. It was reiterated that at the stage of assessment of interim maintenance, the court has to only form a prima facie opinion.

Furthermore, placing reliance on Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353, it was held: “The rationale for grant of maintenance under Section 125 CrPC as expounded by the Supreme Court in Bhuwan Mohan Singh applies on all fours to the grant of maintenance under the DV Act.”

 In view of the matter, the Court enhanced the amount of interim maintenance from Rs 10,000 to Rs 30,000 per month.[Manju Sharma v. Vipin, 2019 SCC OnLine Del 8960, decided on 01-07-2019]

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