SWATI Vs. RAVISH KASHYAP

JUDGEMENT

(1.) A fair amount of cacophony has been created by the appellant in an appeal spanning 46 pages. The result is all and sundry directions issued from time to time in the appeal.

(2.) Vide impugned order dated October 28, 2013 the learned Judge, Family Court has decided the application filed by the appellant under Section 24 of the Hindu Marriage Act, 1955 by granting her maintenance in sum of Rs. 3000/- (Rupees Three Thousand only) per month. The order notes that the appellant is maintaining an infant daughter born to the parties during the subsistence of the wedlock.

(3.) Salary of the respondent has been accepted to be Rs. 9000/- (Rupees Nine Thousand only) per month.