MANISHA MEHRA (MINOR) Vs. MUNISH MEHRA

JUDGEMENT

(1.) PLAINTIFFS have filed the present suit under Section 18(2) (a) (b) (e) (g) read with Section 20 of Hindu Adoption and Maintenance Act for maintenance.

(2.) PLAINTIFF no.1 is the minor daughter of plaintiff no.2. Defendant is the father of plaintiff no.1 and husband of plaintiff no.2. Marriage between plaintiff no.2 and defendant was solemnized on 2.2.1998. PLAINTIFF no.1 was born out of the wedlock of plaintiff no.2 and defendant on 29.10.1998. On account of marital discord between plaintiff no.2 and defendant, parties have been residing separately. PLAINTIFF no.1 is residing with plaintiff no.2. During the pendency of the matter Rs.15,000/- was fixed as interim maintenance for the plaintiffs, which the defendant has been paying to the plaintiffs.

(3.) COUNSEL for the parties submit that present suit may be decreed in terms of Exhibit C-1 and also the following agreed terms that: