SHONA TANEJA @ SONALI YOGRAJ TANEJA Vs. SACHIN TANEJA

JUDGEMENT

(1.) Ms. Geeta Luthra, learned senior counsel for Ms. Shona Taneja states that more than Rs.84 lacs are due and payable by Mr. Sachin Taneja towards the maintenance of their children in accordance with the mutual consent divorce decree and judgment dated 11th May, 2012.

(2.) Ms. Luthra further states that despite this Court's order dated 08th August, 2013, Mr. Sachin Taneja has not deposited any amount with the Registry of this Court. She states that even under the subsequent order dated 16th April, 2014, Mr. Sachin Taneja has not paid the maintenance amount of Rs.1 lac per month.

(3.) Learned counsel for Mr. Sachin Taneja states that his client is not supposed to subsidize the second marriage of Ms. Shona Taneja. He further states that as Ms. Shona Taneja has remarried, Mr. Sachin Taneja is not bound to pay any maintenance amount. He also states that as the visitation rights conferred upon him have been violated by Ms. Shona Taneja, he is not supposed to comply with the terms of the mutual consent decree for divorce.