MUKESH MITTAL Vs. SEEMA MITTAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution challenges the orders dated 10th November, 2004 granting interim maintenance to the respondent/wife in an application filed under Section 24 and 26 of the Hindu Marriage Act passed by the learned Additional District Judge, Delhi(hereinafter referred to as the `ADJ') in HMA.No.289 of 2003 titled Mukesh Mittal Vs Seema Mittal and also dismissing the petitioner's application under Order XI Rule 12 and 14 read with Section 151 CPC filed in HMA.No.289/03 seeking direction to respondent/wife to to furnish the copies of income tax returns of the year 2002-2004 in her possession.

(2.) The facts of the case in brief are:-

(3.) The learned ADJ recorded the following findings:-