NITIN BHATIA Vs. NIDHI KALANI

JUDGEMENT

(1.) The appellant does not dispute that the income of his wife computed by the learned Judge Family Court is correct. Gross salary is Rs. 16,700.00 and after deductions monthly take home salary of the wife is Rs. 15,000.00. She earns Rs. 5,000.00 per month from interest on bank deposits.

(2.) The question is : whether appellant's income has been rightly computed.

(3.) The appellant states that since he did not have a taxable income, he was not filing income tax returns.