DHANESH DWARIKA VERMA (KURMI) Vs. MANISHA DHANESH VERMA

JUDGEMENT

(1.) At the very outset, Shri Badal Lal Bhardwaj, learned counsel appearing for the appellant, would fairly submit that in view of the fact that the respondent is the legally born child of the appellant from his first wife, the appellant is legally & morally obliged to incur the necessary expenditure in the marriage of his daughter (respondent herein), who has, in fact, been married during pendency of the proceedings, however, the appellant being a daily rated labourer with some small area of land owned by him (marginal farmer), considering the meager means the appellant may be permitted to pay the decreetal amount of Rs.50,000/- in two installments payable in four months.

(2.) At this juncture, Shri Sameer Singh, learned counsel appearing for the respondent, would submit that the appellant has failed to pay the amount for the last one year i.e. 23-8-2016 when the order impugned was passed by the Court below, the prayer made by the appellant for allowing four months time to pay the amount does not appear to be reasonable.

(3.) Considering the submission made by the learned counsel appearing for the parties, it appears to us that the appeal can be disposed of by allowing the appellant to make payment of the decreetal amount in two installments of Rs.25,000/- each. The first installment of which shall be paid by the appellant to the respondent by way of demand draft on or before 31st August, 2017 and the second installment of Rs.25,000/- shall be paid on or before 30th September, 2017 by way of demand draft.