(1.) Having heard learned counsel for both the sides on merits, we do not find any ground to interfere in the impugned order. In our considered opinion, the interest of justice would be met if the child, Kumari Preksha (aged about 16 years as of now) is awarded maintenance. Since, the petitioner is a working lady with sufficient salary, we decline to award any maintenance in her favour.
(2.) Learned counsel for the respondent, on instructions, submits that he is ready to deposit a sum of Rs.30,00,000/- (Rupees thirty lac only) towards maintenance of the child, namely, Kumari Preksha. However, the Court suggested that an amount of Rs.15,00,000/- needs to be deposited by the respondent towards marriage and other expenses of the child. Learned counsel for the respondent, however, submits that it would be very difficult for him to pay such amount of Rs.15,00,000/- (Rupees fifteen lac only). Be that as it may. Having regard to the totality of the facts and circumstances of the case, we deem it appropriate to pass the following order :-