LAWS(MPH)-2018-8-370

SMT. RADHA Vs. JAI KUMAR

Decided On August 07, 2018
Smt. Radha Appellant
V/S
JAI KUMAR Respondents

JUDGEMENT

(1.) Parties through their counsel.

(2.) Present application has been filed against the order dated 05.08.2017 passed by the trial court on an application preferred under section 24 of the Hindu Marriage Act. The trial court has granted Rs. 6000/- per month as maintenance and the contention of the learned counsel is that the income of the husband is about Rs. 33083/- per month.

(3.) Learned counsel has argued before this Court that he has brought on record salary slip in support of the aforesaid averments and his contention is that only Rs. 6000/- per month has been granted.