PUSHPLATA SHARMA Vs. YASH PAUL SHARMA

JUDGEMENT

(1.) After going through the averments made in the application and the reply, this Court is of the considered view that the applicant is not entitled to maintenance as she is a working lady, may be, she is not attending the office for one reason or the other. How- ever, she is entitled to litigation expenses to the tune of Rs. 1000.00. It is further observed that the applicant may either apply for her transfer to the concerned authorities on compassionate grounds and this Court hopes that if a good case for transfer is made out, she should be accommodated as according to her, the husband is not permitting her to attend the office. This order would not, however, mean the expression of any opinion as regards the conduct of the husband. This Civil Misc. application stands disposed of with the aforementioned observations. The litigation expenses of Rs. 1000.00 would be paid to the petitioner in the shape of the draft within two months from today. Petition disposed of accordingly.