ANUP AVINASH VARADPANDE Vs. ANUSHA ANUP VARADPANDE

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Rule is made returnable forthwith.

(3.) Upon a matrimonial dispute for interim maintenance prosecuted in the Family Court, the Petitioner-husband has impugned the order of the Principal Judge, Family Court, Pune, dated 31st March 2009, Exhibit-H to the Petition. The order for maintenance is granted upon the Application for interim maintenance made by the Respondent-wife for grant of Rs. 60,000/- per month and expenses of Rs. 10,000/- for maintenance. The wife has essentially provided the details about the income of the husband from his Internet profile. His Internet profile shows him to be dealing in various capacities in various Firms. The learned Judge has considered the position of the husband in 4 Companies being A.K. Engineering Services, M/s. Mountain Movers, M/s. Ashwini Market and M/s. Saikrupa Distributors. Whereas the wife claims that the husband owns each of these Undertakings, the husband claims that he owns none. The husband is shown as contract person for M/s. Saikrupa Distributors. He shows as Head of Sales of A.K. Engineering Services. He shows the distribution of earth moving machines by him and he is shown concerned with one Ashwini Marketing, who is the authorised dealer of Cummins Diesel Sales & Services.