ALAN JOSEPH DSOUZA Vs. JOYCE MARIQUINHA DSOUZA

JUDGEMENT

(1.) THIS is a wifes (respondents) Notice of Motion for interim maintenance, costs of the proceedings and costs for coming down to India for defending the proceedings.

(2.) THE husband (petitioner) has filed the petition for decree of nullity of marriage on the ground of impotency. There are no issues from this marriage. The parties have never lived together in Bahrain as the husband never went to Bahrain. The wife has gone there for earning and according to the submissions made by Mr. Shahapurkar the respondent is earning 273 Dinars per month and further according to Mr. Shahapurkar presently each Dinar is equivalent to Rs. 80/- in Indian currency. This would give the figure of Rs. 21,840/- as the wifes income per month. Out of the income of 273 Dinars per month, the wife has given her breakdown of monthly expenses and that is as follows :

(3.) AS regards the figure of 273 Dinars which she has shown as her monthly income, it must be noted that she is serving in the employment of U. S. Embassy in Bahrain. What purport to be the salary certificates will, on closer examination be found not salary certificates but certain vouchers of certain monthly payments made to the wife by U. S. Disbursing Officer. Most of the payments are for 273 Dinars and odd. One of them is for 281 Dinars. These do not represent the monthly salary which the wife is drawing there.