KUSUM SHARMA Vs. MAHINDER KUMAR SHARMA

JUDGEMENT

(1.) Vide order dated 14th Jan., 2015, this Court formulated the affidavit of assets, income and expenditure to be filed by both the parties in matrimonial cases. This Court had directed the Courts below to send their response to the working of the guidelines as well as their suggestions.

(2.) The Family Courts have sent their response as well as suggestions with respect to the affidavit of assets, income and expenditure. Mr. Sunil Mittal and Ms. Anu Narula, learned amici curiae have also given valuable suggestions.

(3.) Upon careful consideration of the suggestions received from the Family Courts and the learned amici curiae, the format of the affidavit of assets, income and expenditure attached as Annexure 'A' to the order dated 14th Jan., 2015 is modified. The modified format of the assets, income and expenditure is Annexure A1 to this order.