MEGHA GUPTA Vs. VIKAS GUPTA

JUDGEMENT

(1.) Shri Prashant Sharma, learned counsel for the appellant.

(2.) In reply of the respondent by denying the factual matrix of the application, it is stated that respondent is ready and willing to keep her with him but without any sufficient cause, the appellant with an intention to give the physical and mental torture has left the matrimonial home along with children. In such premises, she is not entitled for any interim alimony expenses. It is further stated that according to pay slip, he is getting basic salary of Rs. 11,778/- and out of which he is depositing Rs. 1100/- per month in the post office in the name of children. With these averments, the prayer of disposal of the petition was made.

(3.) On consideration, such application was allowed by the trial Court in part and the respondent was directed to pay the interim alimony of Rs. 7,000/- per month and litigation expenses to the appellant. On which the appellant has come to this Court with this appeal.