ASHOK KUMAR PASI Vs. STATE

JUDGEMENT

(1.) The petitioner impugns order dated 28.02.2019, whereby, interim maintenance of Rs.15,000/- per month has been granted to the respondent.

(2.) Petitioner has been working as a Manager in Canara Bank and admittedly has a monthly income of Rs.60,000/-.

(3.) Respondent, in the petition, filed before the Trial Court, has contended that though she is registered as an advocate, she is not practicing and is preparing for judiciary examination. She has contended that she has a monthly expenditure of Rs.50,000/-, which is being borne by her father and brother.