PRAMOD BAJAJ Vs. RAKHEE

JUDGEMENT

(1.) THE petitioner/husband has challenged impugned order dated 04.08.2010 by which maintenance pendente lite @ Rs. 15,000/- per month has been awarded to respondent/wife and Rs. 5500/- has been awarded as litigation expenses.

(2.) ON 23.02.2011, this court issued directions to the parties to file photocopy of the bank accounts held by them for the past 3 years and they were also directed to place on record Income-Tax Returns for the past 3 years. Both the parties have filed the documents pursuant to the order of this court. It is pointed out that the petitioner/husband was suspended on 16.12.2009 and it has also been pointed that he was reinstated in October, 2010. Learned counsel for petitioner/husband has further submitted that during suspension, the wages were less. The material has been placed on record so substantiate the allegations.

(3.) COUNSEL for respondent/wife has fairly conceded to the submissions made by the petitioner/husband.