In a recent development, the Delhi High Court has ruled in favour of Payal Abdullah, the estranged wife of former Jammu and Kashmir Chief Minister Omar Abdullah, by ordering an increase in the monthly maintenance amount she receives. The decision, handed down by Justice Subramonium Prasad, requires Omar Abdullah to pay ₹1.5 lakh per month for the maintenance of his estranged wife and an additional ₹60,000 per month for the education of their son.
This verdict comes as a result of a plea filed by Payal Abdullah in July 2018, challenging a previous court order issued on April 26, 2018, by a trial court. The initial trial court order granted Payal Abdullah ₹75,000 per month for her own maintenance and ₹25,000 per month for the maintenance of their son until he reaches the age of 18.
In her plea to the High Court, Payal Abdullah argued that the maintenance amount awarded by the trial court was insufficient to cover the expenses necessary for the well-being and education of their children. She emphasized that their sons are still dependent on their parents for financial support to pursue their education and daily needs.
The High Court's ruling acknowledges the need for an increase in the maintenance amount to ensure the welfare of the estranged couple's children. While the law generally relieves fathers of financial responsibility for the college education of their adult children, the Court made an exception in this case, ordering Omar Abdullah to provide ₹60,000 per month specifically for their son's education.
Omar Abdullah had previously contested Payal Abdullah's plea for increased maintenance, arguing that she had her own substantial income and could afford a comfortable lifestyle without relying on him for financial support. His legal counsel contended that Payal Abdullah's income and assets had been concealed during the proceedings.
The legal battle between Omar Abdullah and Payal Abdullah has seen various twists and turns. In 2016, Omar Abdullah's plea for divorce was dismissed by a trial court, which found insufficient evidence to prove an "irretrievable breakdown of the marriage" or claims of "cruelty or desertion." Abdullah subsequently appealed this decision before the Delhi High Court.
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