VARUN KAPUR Vs. NEHA KAPUR

JUDGEMENT

(1.) Petitioner impugns order dated 07.04.2017 whereby the interim maintenance was granted to the respondent under Section 125 Cr.P.C. in the sum of Rs. 15000/- per month from the date of the application besides litigation expenses assessed at Rs. 11,000/-.

(2.) The contention of the petitioner-husband is that the trial court has erred and has not considered the income of the petitioner. It is contending that the petitioner is earning Rs. 15,000/- per month and as such awarding of Rs. 15,000/- per month is highly excessive.

(3.) It is alleged that the petitioner is not in a position to go to work on regular basis because of mental stress and harassment on account of the litigation between the parties. The petitioner has placed reliance on the income tax returns to contend that he is earning only Rs. 15,000/- per month.