HEMA RASTOGI Vs. VISHAL RASTOGI

JUDGEMENT

(1.) Heard the petitioner-in-person and the learned counsel appearing for the respondent.

(2.) The present proceedings arise from an interim order passed by the Trial Court fixing the amount of maintenance payable to the petitioner in a petition for divorce instituted by the respondent. The amount was fixed at Rs. 10,000.00 p.m. by the Trial Court.

(3.) It appears that the High Court reduced the amount of maintenance allowance from Rs.10,000.00 per month to Rs.7,500.00 per month and partly allowed the revision filed by the respondent-husband and dismissed the revision filed by the petitioner-wife as not maintainable.