GAURAV GULATI Vs. GITA PRAVIN

JUDGEMENT

(1.) CM No. 12133/2009 (U/Ss 24 and 26 of Hindu Marriage Act).

(2.) BY way of this application, respondent has sought interim maintenance for herself and her minor daughter Sanjivni during pendency of the appeal.

(3.) LEARNED counsel for the respondent has submitted that monthly salary of the appellant is around Rs. 54,000/ - and the child is entitled to live up to the status of her parents and therefore, offer made by the appellant is unreasonable.