MUKESH Vs. NEHA WIFE OF SHRI MUKESH

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent.

(2.) By impugned order, wife's application for interim maintenance pending Hindu Marriage Petition is allowed, directing the husband to pay alimony @ Rs.10,000-00 per month and Rs.8000-00 towards litigation expenses.

(3.) Learned Advocate Mr. Tamaskar for the petitioner emphasized the point that it is the duty of the Trial Court to record a finding on the aspect of income of the husband before arriving at the figure of the maintenance the wife would be entitled.