SUDHIR DIWAN Vs. TRIPTA DIWAN

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 14.2.2007 disposing of an application filed by the wife claiming maintenance under Section 24 of the Hindu Marriage Act. Rs. 10,000/ - per month has been directed to be paid by the petitioner to his wife.

(2.) THE wife is admittedly working as a stenographer in the District Courts and is drawing a gross monthly salary of Rs. 24,516/ - as of November 2006. Deductions per month are Rs. 5,185/ -. In other words the wife has a take home income of about Rs. 19,000/ -.

(3.) BUT I note that the son is still a student and his mother is spending money for his upkeep.