MANJU SHARMA Vs. VIPIN

JUDGEMENT

(1.) Petitioner impugns order dated 01.11.2014 whereby the appellate court has dismissed the appeal of the petitioner impugning order dated 06.06.2013 whereby the trial court had fixed the maintenance for the petitioner and her daughter at Rs. 10,000/- per month with effect 13.09.2011.

(2.) Parties were married on 11.07.2008. On 02.05.2009, a daughter was born who is in the care and custody of the petitioner.

(3.) As per the petitioner she was turned out of her house on 14.11.2010 on account of failure to bring enough dowry and to give a car.