ANAMIKA BANKA Vs. NAWAL BANKA @ NAWAL KISHOR BANKA

JUDGEMENT

(1.) HEARD learned Counsel for the wife -petitioner as also learned Counsel for the husband -opposite party. In a proceeding under Section 24 of the Hindu Marriage Act, the wife -petitioner has been refused any amount of maintenance pendentelite only on the ground that she has sufficient income of her own to support herself.

(2.) Counsel for the petitioner has referred to the pleadings on record to submit that there was, nothing which could have established the own income of the wife - petitioner and at least the court below has not referred to any evidence in this regard.

(3.) COUNSEL for the husband -opposite -party however, has annexed certain documents with the counter affidavit to show that the wife -petitioner was having her own income and in this context, certain document including income tax return of the wife -petitioner have been referred to and relied by him.