RASHI GUPTA Vs. GAURAV GUPTA

JUDGEMENT

(1.) On 22/07/2019, the following order has been passed:-

(2.) In response to the aforesaid order, the respondent has filed his reply but has not filed the salary slip on the ground that compelling the husband to file the salary slip in the maintenance proceedings would be contrary to the protection given under Article 21 of the Constitution of India. Article 21 of the Constitution of India reads as under:-

(3.) Giving an opportunity to the husband to file his salary slip for effective adjudication of the maintenance proceedings cannot be said to be depriving him from his life and personal liberty. Even otherwise, it is clear from the Article 21 of the Constitution of India that the life and liberty of a person can be deprived in accordance with procedure established by law.