ALKA Vs. ASHOK KUMAR

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) THE appellant has challenged the order dated 15th October, 2013 disposing of her two applications filed under Order 16 Rule 14 read with Section 151 CPC for the purposes of adjudication on her application for maintenance under Section 24 of the Hindu Marriage Act, 1955.

(3.) THE second application was filed by the appellant seeking summoning of the record relating to the respondent from his employer, M/s. Legrand India as well as from the Income Tax authorities relating to PAN Card No.AWSPK5643F.