SAMIT KAPOOR Vs. PUNAM KAPOOR

JUDGEMENT

(1.) The present revisional applications have been filed against the same order of alimony granted by the Trial Court, awarding Rs.1 lakh for the wife and the child from the date of the impugned order and litigation costs of Rs.40,000/-.

(2.) C.O. No.1169 of 2021 has been filed by the husband. Learned counsel for the husband submits that the wife suppressed her income. In the alimony application, the wife denied having any income but, upon the documents and affidavit-of -assets of the parties coming on record, it was revealed that the wife had several bank accounts. Pages 130 to 147 of the revisional application and pages 148 of 167 of the same are annexures reflecting the wife's accounts respectively with the HDFC and the Kotak Mahindra Banks.

(3.) At page 129 of the revisional application, the wife's Income Tax return indicates that her gross annual income is Rs.1,15,959/- , whereas the income from interest and investments, including a fixed deposit worth Rs.19,50,000/-, was suppressed in the IT returns, it is argued. The Kotak Mahindra Bank account has not been disclosed in the initial stages of the alimony application.