PAWAN KUMAR Vs. RAKHI MAHESHWARI

JUDGEMENT

(1.) CM Appl. 5340/2010 (exemption)

(2.) Learned counsel for the Petitioner has submitted that Trial Court while awarding interim maintenance did not properly consider the salary of the Petitioner which is only Rs. 4,773/- per month. Maintenance awarded is more than his salary whereas Respondent wife is employed as a teacher in a private school and is drawing a salary of Rs. 15,000/- per month and has sufficient means to maintain herself and the child.

(3.) Respondent claimed herself to be unemployed when she filed an application under Section 24 of H.M. Act seeking maintenance for herself and her minor child, who is in her custody. She alleged that Petitioner is drawing a sum of Rs. 20,000/- per month as he is working as Accountant in Gayatri Steel Fabricators, Mayur Vihar.