NISHA SAIFI Vs. MOHD SHAHID

JUDGEMENT

(1.) Petitioner impugns order dated 25.02.2015 whereby interim maintenance of Rs. 4000/- has been awarded to the petitioner besides grant of Rs. 11,000/- for litigation expenses.

(2.) Petitioner seeks enhancement of maintenance from Rs. 4000/- to Rs. 15,000/- per month.

(3.) Learned counsel for the petitioner submits that the trial court has also erred in awarding maintenance from the date of the order and not from the date of the application. Learned counsel submits that in case the directions are issued for payment of maintenance from the date of the application, petitioner shall not press her prayer at this stage for enhancement and would await final outcome of the petition pending before the trial court.