CHAUHAN SIKANDER KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) After hearing the counsel, the only Modification which we are inclined to make in regard to the quantum of maintenance is to direct the payment of the maintenance amount fixed by the Court from the date of order of the high Court i. e. from 1st March, 2003. The arrears of maintenance calculated at the enhanced rate shall be paid in two instalments, the first instalment being payable within a period of three months from today and the next instalment within two months thereafter. The appeal is disposed of accordingly. Order accordingly.