DHEERAJ SHARMA Vs. SONIA SHARMA @ DIMPY

JUDGEMENT

(1.) Crl.M.A.28891/2018 (Exemption)

(2.) Perusal of the order dated 25.05.2018 shows that the petitioner admittedly has a monthly income of Rs. 23,700/-. It is in, these circumstances, trial court directed the petitioner to pay Rs. 8000/- per month as ad-interim maintenance from the date of filing of the application.

(3.) The contention of the learned counsel for the petitioner that the respondent is working as a Teacher is not substantiated from the record. Further, learned counsel is unable to point out as to in which school she is employed.