TARUN KAUSHIK Vs. SEEMA KAUSHIK

JUDGEMENT

(1.) Impugned order of 11th March, 2013 grants interim maintenance at the rate of 7,000/- per month to respondent in an application under Section 24 of the Hindu Marriage Act.

(2.) The factual background of this case already stands noted in the impugned judgment and needs no reproduction.

(3.) At the hearing of this petition, it was vehemently submitted by learned counsel for petitioner that respondent was working in VLCC (Vandana Luthra Curls and Curves) and is a post-graduate and is capable of earning and this aspect has been ignored by the concerned Family Court and therefore, impugned order deserves to be set aside.