KANHAIYA LAL GAUTAM Vs. VIMLESH

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 12.8.2002 where under a monthly maintenance of Rs. 7,000/ - has been awarded to the respondent who was then maintaining a minor daughter aged 3 years. As of today, the daughter is aged 8 years.

(2.) THE maintenance aforesaid has been granted to the wife under Section 36 of the Special Marriage Act.

(3.) I may note that version of the wife that the husband was maintaining a showroom in Paris has been disbelieved. The income of the husband has been determined with reference to a salary certificate issued by his employer in Paris. Version of the wife that she is unemployed has been accepted.