RAVINDER KUMAR Vs. ASHA

JUDGEMENT

(1.) Petitioner impugns order dated 31.08.2016 whereby maintenance has been granted to the respondents.

(2.) Learned counsel for the petitioner submits that the trial court while hearing final arguments, by order dated 28.07.2016, directed the parties to file income affidavits in terms of the judgment in FAO No. 369/1996 dated 14.01.2015 titled 'Kusum Sharma Vs. Mahender Kumar Sharma' along with documents.

(3.) Learned counsel submits that the detailed income, assets and expenditure affidavits were filed by the parties on 09.08.2016. He submits that thereafter the trial court without giving any opportunity to parties to prove the affidavits and an opportunity to the opposite party to cross-examine each other on their respective affidavits, continued to hearing final arguments and pronounced the impugned judgment.