USHA SUWALKA Vs. BHANSILAL SUWALKA

JUDGEMENT

(1.) The petitioner wife, Doctor, by profession, is before this Court being aggrieved by order dated 28.09.2007 passed by the learned Judge, Family Court No. 4, Ahmedabad below application for interim maintenance. The petitioner has prayed that an interim maintenance of Rs. 50,000/- per month be awarded and an amount of Rs. 1 lac be awarded towards legal expenses.

(2.) Heard Mr. Popat, learned Advocate for the petitioner and Mr. Nehul A. Dave, learned Advocate for the respondent..

(3.) Learned Advocate for the petitioner invited attention of the Court to the order in detail. The learned Judge, Family Court No. 4 has refused to grant interim maintenance for the reasons set out in para-5 of the order, which reads as under: