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Judgment
Heard learned counsel for the petitioner and learned counsel for the respondents.
This application is filed against the order dated 9.4.2018 passed by the learned Principal Judge, Family Court Bhojpur, Ara in Matrimonial Case No.227/15, whereby interim maintenance amount of Rs.10,000/- has been directed to be paid by Petitioner husband from the date wife/Opposite Party has filed petition u/S-24 of Hindu Marriage Act on 20-01-2018 for granting interim maintenance amount of Rs.10,000/- per month and Rs.5,000/- for per date appearance in the case filed by petitioner u/S-9 of the Act for restitution of conjugal rights.
Vide impugned order dated 9.4.2018, the Principal Judge, Family Court, Bhojpur, Ara has decided the application filed by the wife, seeking interim maintenance. The amount determined is Rs.10,000/- per month. It is not in dispute that the petitioner is gainfully employed and is serving the Defence Forces, drawing a salary of more than Rs.35,000/- per month.
As such, no error can be found with the court below in allowing the application passing an order for grant of interim maintenance. It is a settled principle of law that wife is entitled to an amount and comfort commensurate to the earning or standard of living of the husband.
As such, the impugned order 9.4.2018 cannot be said to be illegal, erroneous or perverse in any manner.
Also, it is seen that the order passed is for grant of interim maintenance and can be modified, dependent upon the prevalent attending facts and circumstances of each case.
At this stage, learned senior counsel Shri Abhay Kumar Singh states that wife is deliberately delaying the proceedings which stood instituted in the year 2015.
Well, there is nothing on record to substantiate such fact, but, be that as it may, the Judge dealing with the matter is duty bound to decide the petition expeditiously, more so in the light of the scheme and the object for bringing in the legislation, i.e. The Family Courts Act, 1984.
It is open for the Learned counsel for the petitioner to invite attention of the Family Court while passing the order.
This Court only hopes and expects the Principal Judge, Family Court, Bhojpur, Ara to decide such application expeditiously and preferably within a period of nine months from today.
The application is disposed of.