JITENDER CHAUHAN Vs. RENU CHAUHAN

JUDGEMENT

(1.) Cm No.28107/2018 (for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 19th April, 2018 in HMA No.1571/2017 of the Judge, Family Court, Dwarka, New Delhi] directing the petitioner / husband to, under Section 24 of the Hindu Marriage Act, 1955, pay maintenance at the rate of Rs. 20,000/- per month to the respondent / wife.