MAYANK SETHI Vs. GUNEET

JUDGEMENT

(1.) CM (M) 742/2010 and CM Appl. 10262/2010

(2.) PETITIONER has impugned the order of the learned ADJ dated 28.04.2010, whereby on an application of the Respondent wife, the Trial Court awarded maintenance of Rs. 2250/ - per month to her and Rs. 1800/ - per month to the minor child, aged about two years, considering the income of the Petitioner between Rs. 9,000/ - to Rs. 10,000/ - per month.

(3.) IT is also argued that Court did not ask the Petitioner to file any affidavit stating if he owned other immoveable assets, had it been so, he would have filed an affidavit accordingly.