NISHA JAIN Vs. AMIT JAIN

JUDGEMENT

(1.) Cm No.14528/2015

(2.) The appellant/wife is aggrieved by the order dated April 23, 2015 whereby the learned Judge, Family Court, Rohini dismissed her application to seek interim maintenance in HMA No. 1532/2014 filed by her husband for dissolution of their marriage.

(3.) As per averments made in the appeal, the marriage between the parties was solemnised on January 22, 2013. After they shifted to a rented accommodation, the respondent/husband left her in the rented accommodation on December 06, 2014 and since then she is living there on her own.