ADITYA MAHAJAN Vs. SHACHI MAHAJAN

JUDGEMENT

(1.) Present matrimonial appeal has been filed by appellant seeking to challenge the order dated 21.7.2015 passed by the Family Court in CC No.412/14 whereby the appellant herein was directed to pay Rs.50,000/- to the respondent to enable her to get the electricity restored at the premises bearing no.D-113, Anand Vihar, New Delhi, and for running day-to-day expenses. This amount was to be adjusted in future maintenance.

(2.) We had issued notice in this matter, as learned counsel for the appellant had submitted that the Family Court passed the impugned order without granting any opportunity to the appellant and directed payment of electricity charges without considering that the house is lying vacant for the past three years and further the Family Court has also failed to take into consideration that the appellant is paying the school fee of the child.

(3.) With great difficulty we were able to serve the respondent. On 27.11.2015 we had heard the parties in the chamber. During the pendency of the matter, a sum of Rs.50,000/- stand paid by the appellant to the respondent.