CHANDER SHEKHAR MANCHANDA Vs. AARTI MANCHANDA

JUDGEMENT

(1.) THIS is a petition under Article 227 of the Constitution of India against the order dated 19.4.2011 passed by the Family Court, Rohini by virtue of which the interim maintenance @ Rs.15,000/- was granted to the respondent/wife.

(2.) I have heard the learned counsel for the petitioner. He has stated that the documents filed by him have not been considered. In this regard, the learned counsel has drawn the attention of the Court to pages 28-29 of the petition showing identity card of the respondent/wife and a receipt purported to be showing that she had deposited a sum of Rs.6,000/- with some institute for taking some computer training.

(3.) I have carefully considered the submissions of the learned counsel for the petitioner and gone through the impugned order.