RASHMI H. S. Vs. GAUTAM SAMEER

JUDGEMENT

(1.) Petitioner ' wife is knocking at the doors of Writ Court grieving against order dtd. 7/12/2020 passed by the Principal Family Judge at Bangalore in the pending M.C. No. 2230/2014 whereby her application under Sec. 24 of the Hindu Marriage Act, 1955 having been favoured, the respondent ' husband is directed to pay Rs.5000.00 to as monthly maintenance to her and make monthly deposit of Rs.10,000.00 in the name of their son Chi. Amogh G Sameer in any nationalized bank or post office. The complaint of the petitioner as alleged frugality of the sums fixed.

(2.) The respondent ' husband having entered appearance through his counsel opposes the petition contending that the talks for amicable settlement are on and therefore, petitioner is not justified in hastily dragging him to the Court.

(3.) Both the sides having argued the matter at length are now in gracious agreement with the following arrangement: