MASTER ADITYA VIKRAM KANSAGRA Vs. PERRY KANSAGARA

JUDGEMENT

(1.) Appellant impugns order dtd. 22/2/2020 whereby in respect of a petition filed by the Appellants, under Sec. 18 and 20 of the Hindu Adoption and Maintenance Act, 1956 (hereinafter referred to as the Act), the Family Court directed the appellants to segregate the amount of maintenance claimed by each of them and directed Appellant No. 2 to pay ad-valorem court fee on the amount claimed by her.

(2.) Appellant No. 1 is the son of the Respondent and the Appellant No. 2 is the wife of the Respondent and mother of Appellant No. 1. Appellants filed the subject proceedings under Sec. 18 and 20 of the Hindu Adoption and Maintenance Act claiming maintenance from the Respondent.

(3.) The Family Court has held that as the Appellants have filed a Suit under Sec. 18 and 20 of the Hindu Adoptions and Maintenance Act, ad-valorem Court Fee is payable in terms of Sec. 7 of the Court Fees Act, 1870.