ANIL KUMAR Vs. BEENA RANI

JUDGEMENT

(1.) Misc. application is allowed. Document annexure A-1 is permitted to be taken on record.

(2.) This order will dispose of an application under section 24 of the Hindu Marriage Act filed by the respondent wife.

(3.) The application is opposed mainly on the ground that respondent-applicant has been working in the private concern drawing a sum of Rs. 15000/- as an Accountant whereas the applicant claims that the appellant/non-applicant is serving as an Electrician and has got sufficient additional financial support from his parents and his individual income is Rs. 8000/- per month besides the additional financial support.