S P Vs. R M

JUDGEMENT

(1.) The appellant wife is aggrieved by an order dated 07.07.2017 whereby an application filed by her under Section 24 of the Hindu Marriage Act 1955 (hereinafter referred to as HMA ), was dismissed by the Court of the Principal Judge, Family Court Dwarka, New Delhi, by holding that she has sufficient amount and ability to maintain herself; and is therefore, not entitled for any interim maintenance or litigation expenses from the respondent/husband.

(2.) The learned Trial Court Judge on a perusal of the application, reply as well as the affidavit of income, assets and liabilities filed by both the parties came inter alia to the following finding:-

(3.) The learned Trial Court by way of the impugned order dated 07.07.2017 also recorded the following:-