MEGHA KHANDELWAL Vs. RAJAT KHANDELWAL

JUDGEMENT

(1.) Heard learned counsel for the wife-petitioner.

(2.) Learned trial Court has granted interim maintenance allowance @ Rs. 5000/- per month in favour of the wife-petitioner under Section 23 of the Protection of Women from Domestic Violence Act, 2005 vide order dated 17.12016. Petitioner preferred an appeal being aggrieved by this order. Learned appellate Court after hearing both the parties, enhanced the amount to the tune of Rs. 9000/- per month vide order dated 15.1.2018, Rs. 6500/- per month for petitioner and Rs. 2500/- per month for her minor daughter namely Varenya.

(3.) Learned counsel for the petitioner contends that the income tax returns of the non-petitioner-husband for the assessment year 2015-16 and 2016-2017 have not been taken into consideration by the courts below.