RITU SETHI Vs. VIVEK SETHI

JUDGEMENT

(1.) The petitioner of Crl.Rev.P. No. 830/2019 Ritu Sethi (hereinafter referred to as 'R ' ) is the wife of the respondent to the petition i.e. Vivek Sethi and petitioner of Crl.Rev.P.869/2019 (hereinafter referred to as 'V ') in which 'R ' his wife is arrayed as the respondent. Both the petitions assail the same impugned order dated 30.5.2019 of the Court of the learned Principal Judge, Family Courts, Saket Courts, New Delhi in M-23/2017 vide which 'R ' was awarded maintenance to the tune of Rs.20,000/- per month from the date of the filing of the maintenance petition M-23/2017 before the learned Judge, Family Courts, Saket as filed on 15.2.2017 till she is legally entitled to receive the same with it having been directed that the arrears of interim maintenance/maintenance under Section 24 of the Hindu Marriage Act, 1955, awarded by the said Court would be adjusted in the said awarded amount and 'V ' was directed to pay the arrears of maintenance within a period of three months from the date of the order dated 30.5.2019 in equal instalments and to pay the monthly maintenance after the date of the order by way of money order or by deposit in the bank account of 'R ' on furnishing the account number of the same on or before the 10th date of each calendar month with it having been inter alia directed that 'R ' would be entitled to receive the maintenance to the highest amount of the various allowances, if any, awarded to her by various Courts. Whereas, 'V ' the petitioner of Crl.Rev. P. No. 869/2019 has sought the setting aside of the said order in toto, 'R ' the petitioner of Crl.Rev. P. No. 830/2019 has sought a modification of the said impugned order and has sought the enhancement of the quantum of maintenance.

(2.) The response of either side to the respective petitions is placed on the record.

(3.) Vide order dated 22.8.2019 in Crl.Rev.P. No. 869/2019 filed by 'V ', it was submitted by the counsel for 'V ', on instructions, that besides paying the maintenance @Rs.20,000/- per month he was ready and willing to deposit a sum of Rs.50,000/- towards the arrears without prejudice to his rights and contentions which was directed to be so paid within a period of 6 weeks and the matter was renotified for the date 27.11.2021 till which date the directions to pay the arrears vide the impugned order were directed to remain stayed.