A S KELA Vs. CHANDRA MESHWARI

JUDGEMENT

(1.) Order dated 12th May, 2010 reads as under:-

(2.) The petitioner has now filed copy of the income tax return for assessment year 2009-10. The petitioner has disclosed gross total income of more than Rs. 30 lacs though in the Court it was stated that the petitioner only has income of Rs. 3 lacs per annum.

(3.) Copy of the petition filed before the trial court under the Protection of Women from Domestic Violence Act, 2005 records details of the property owned by the petitioner. The said details read as under:-