RUPALI GUPTA Vs. RAJAT GUPTA

JUDGEMENT

(1.) The appellant/wife is aggrieved by the order dated Sept. 06, 2014 whereby learned Judge Family Court awarded a sum of Rs.22,900.00 per month towards maintenance to the two children of the parties but declined to award interim maintenance to her as she is a qualified Chartered Accountant having sufficient means to maintain herself.

(2.) It is admitted case of the parties that they got married on July 16, 2005 at Delhi in accordance with Hindu Rites and Ceremonies. They are having two children. Elder one is a son born on March 04, 2006 and younger one is a daughter born on March 12, 2008. They were living together till Aug. 23, 2013. The appellant/wife is a qualified Chartered Accountant whereas the respondent/husband is an Electrical Engineer but running his own business. There are rival claims about the financial status and respective earnings of the parties.

(3.) The respondent/husband filed a petition for dissolution of marriage under Sec. 13(1)(ia) of the Hindu Marriage Act.