RAJASHREE Vs. YOGESH

JUDGEMENT

(1.) The wife is before this Court challenging the order by which the Family Court cancelled its earlier order awarding monthly maintenance of Rs.5,000.00.

(2.) The Family Court has cancelled its earlier order of maintenance by following reason set forth by it in paragraph 30 of the impugned order :

(3.) In my view having regard to the fact that the Family Court has come to the conclusion that the husband was suffering from Quadriparesis, it is clear that he had no means to earn any income so as to maintain his wife.