SANJAY BHARDWAJ Vs. ANJALI BHARDWAJ

JUDGEMENT

(1.) Present petition is directed against the order dated 30.4.2009 passed by the Trial Court on an application filed by Respondent under Section 24 of the Hindu Marriage Act, seeking interim maintenance. It is stated that learned Trial Court wrongly assessed the income of the Petitioner to be not less than Rs. 40,0000 and has fixed maintenance @ Rs. 12,000 per month.

(2.) Counsel for the Petitioner submits that learned Trial Court has failed to consider the submission of the Petitioner that Petitioner is earning only Rs. 3,000 per month and is working as a trainee with a private firm.

(3.) The necessary facts which required to be noticed for disposal of this petition are that marriage between the parties was solemnized on 14.5.2007, according to Hindu rites and ceremonies. At that time the Petitioner was working at Angola and was earning Rs. 1,00,000 per month. The Petitioner claims that he has qualifications of Master in Marketing Management. The Petitioner thereafter filed a petition for annulment of marriage. The entire thrust of argument of Counsel for the Petitioner is that Petitioner has placed on record documents in support of his plea that he is earning Rs. 3,000 per month which has not been considered by the trial Court.