RAVI DHINGRA Vs. SANGEETA DHINGRA

JUDGEMENT

(1.) The learned Trial Court vide order dated 25.07.2006, while deciding the application under Section 24 of Hindu Marriage Act, 1955 granted a total amount of Rs.4,000/- as maintenance for the applicant wife and her minor daughter against the husband. Aggrieved by that order husband/petitioner has preferred this petition.

(2.) I have heard the counsel for the petitioner. He pointed out that petitioner filed salary certificate dated 01.06.2006, which reveals that the salary of the petitioner is Rs.6,600/- per month. He pointed out that the document produced by the respondent/ wife showing his monthly income at Rs.16,000/- per month vide letter dated 22.01.2004 is forged one.

(3.) This is an admitted fact that the petitioner is working as Recordist with Grammy Digital Audio Co.