VINCENT CORREA Vs. PREETHI CORREA

JUDGEMENT

(1.) Heard the learned counsel for revision petitioner and this matter is listed for admission along with I.A.No.1/2024 praying this Court to stay the impugned order.

(2.) Having perused the impugned order, the Trial Court while entertaining the petition filed under Sec. 20(d) of PWDV Act dtd. 26/3/2024 directed the petitioner to pay the entire NEET coaching fee of petitioner No.2 to the tune of Rs.1,25,000.00 since the daughter is pursuing MBBS and also appearing for the NEET examination for the M.D seat and taking into note of the petitioner No.2 is pursuing the education, the Trial Court taken note of the order passed by this Court in Crl.R.P.No.75/2012 between Sushil Kumar Chordia V/s. Rekha observed that both interim maintenance as well as monetary relief towards the educational expenditure and also taken note of the material on record, invoked Sec. 20(d) directing the petitioner to meet the NEET examination fee and the same is also for Rs.1,25,000.00. Being aggrieved by the order, the petitioner has filed an appeal in Crl.A.No.147/2024. The First Appellate Court also having re-assessed the material available on record in paragraph No.9, comes to the conclusion that NEET coaching have been already commenced and therefore by efflux of time the relief claimed by 2ndrespondent for educational expenses is infructuous. In this regard, 2ndrespondent has filed a counter affidavit by stating that she had borrowed loan from her grand father and her uncle and aunt and she is required to repay the same, the same also taken note of by the First Appellate Court with regard to the affidavit filed by the petitioner.

(3.) The learned counsel for revision petitioner would contend the 2nd petitioner has already attained majority and she is aged about 25 years and she can also earn and the same cannot be a ground when the daughter is pursuing Medical graduation that too for the masters and hence, I do not find any error committed by the Trial Court as well as First Appellate Court in passing such an order of directing to meet the NEET coaching expenses of petitioner No.2 to the tune of Rs.1,25,000.00.