ASHA P JAIN Vs. PRAVIN M JAIN

JUDGEMENT

(1.) RULE. Ms.Anuja Nanavati, leaned advocate waives service of notice of Rule on behalf of the respondent.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) AN affidavit-in-reply is filed by the respondent herein by submitting his total income during last three years. It is stated that he is holding B.Sc., MCA qualification and is simply a tutor in one private limited company which gives training to students seeking education in JAVA programming language and his salary is Rs.11,800/- per month. It is stated that he is also visiting faculty in the M.S.University and earning Rs.5,000/- per month. It is also stated that he has also written one book and is also getting royalty income from the book written by him. It is stated that his net income for year 2010-2011 was Rs.2,29,260/- and for the year 2011-2012 was Rs.2,17,103/-. Therefore, it is requested to consider the aforesaid income while awarding interim alimony to the applicant-wife.