A vs M

J.R. MIDHA , J

The petitioner has challenged the order dated 09th January, 2018 whereby the learned Family Court restored the respondent’s petition.

The parties were married on 16th February, 2005. In September, 2007, the respondent - husband filed a petition for divorce on the ground of

cruelty which was dismissed in default on 22nd January, 2013. The respondent filed an application for restoration on 05th February, 2013 i.e. within

30 days of the dismissal. The learned Family Court allowed the restoration application subject to cost of Rs.5,000/-. Â

The petitioner present in person submits that the respondent is irregular in paying the maintenance to her. It is submitted that the respondent has

not paid the maintenance of Rs.35,000/- for the month of July, 2018. It is further submitted that the maintenance being paid by the respondent is on

a lower side. The petitioner, however, admits having received the cost of Rs.5,000/- imposed by the learned Family Court.

Learned counsel for the respondent submits that on 22nd January, 2013, the divorce petition was listed before the Family Court at Tis Hazari

Courts. It is submitted that the petitioner filed an application under Section 125 Cr.P.C. which was also listed before the Family Court at Saket on

22nd January, 2013. It is submitted that the respondent appeared before the Family Court at Saket on 22nd January, 2013 and by the time, he

reached the Family Court at Tis Hazari Courts, the divorce petition had already been dismissed. It is further submitted that the restoration

application has been filed within 30 days of the dismissal order. It is further submitted that the petitioner filed an application for maintenance under

Section 24 of the Hindu Marriage Act which was dismissed by the learned Family Court vide order dated 15th March, 2010 which was challenged by

the petitioner before this Court in CM(M) 910/2010 which was allowed and vide order dated 08th November, 2014, this Court directed the respondent

to pay maintenance of Rs.60,000/- per month in addition to Rs.10,000/- being paid to the petitioner in the proceedings under Domestic Violence Act.Â

The respondent challenged this order before the Supreme Court and the Supreme Court vide order dated 30th March, 2017 reduced the

maintenance to Rs.25,000/- per month in addition to Rs.10,000/- being paid in proceedings under the Domestic Violence Act. It is submitted that the

petitioner has paid up to date maintenance @ Rs.35,000/- per month in terms of the Supreme Court order. It is submitted that the maintenance for

the month of July, 2018 has been transferred to the petitioner’s account yesterday.

The petitioner again submits that the respondent is not paying maintenance regularly which is disputed by the learned counsel for the respondent

who submits that the petitioner is delaying the proceedings before the Family Court. It is submitted that the Supreme Court has directed the Family

Court to dispose of the petition within nine months out of which six months period has already expired.

This Court is of the view that the respondent has shown sufficient cause for non-appearance on 22nd January, 2013 when the petition was

dismissed in default and there is no infirmity in the impugned order whereby the learned Family Court has allowed the restoration application.

There is no merit in this petition which is hereby dismissed. The pending application is disposed of.

The petitioner present in person seeks enhancement of the cost of Rs.5,000/- awarded by the Family Court. The cost of Rs.5,000/- imposed by

the Family Court is enhanced to Rs.15,000/-.

The petitioner submits that the respondent be directed to transfer the additional cost to her savings bank account with HDFC Bank, New Friends

Colony branch. The respondent undertakes to transfer Rs.10,000/- in the petitioner’s account.

Copy of this judgment be given dasti to counsels for the parties under signatures of the Court Master.