VIKAS KOHLI Vs. ABHA KOHLI

JUDGEMENT

(1.) Caveat No.745/2016

(2.) Two children are with the respondent. They were born on June 07, 2000 and August 29, 2001. Both children are in school.

(3.) A perusal of the impugned order would reveal that after noting the backdrop facts which led to the dispute between the couple the learned Judge Family Court has noted the law on the subject as to how a claim for interim maintenance has to be dealt with. Thereafter, in para 11 the learned Judge has noted that as per the affidavit filed by the respondent she disclosed her salary from the year 2007 till August, 2013, which fluctuates between Rs. 40,000/- per month to Rs. 64,000/- per month. The learned Judge has noted that the respondent has invested in 4 systematic investment plans.