MASTER ARHAM(MINOR) & ANR Vs. ABHINAV JAIN

JUDGEMENT

(1.) IA No.7085/2014

(2.) The present suit is filed under Sections 18 and 20 of the Hindu Adoption and Maintenance Act. It is averred that plaintiff No.2 was married to the defendant on 25.11.2007 and they were blessed with a son, plaintiff No.1 who was born on 29.03.2009. Plaintiff No.1 is staying now with plaintiff No.2. For various reasons ultimately the plaintiffs had to move out from the matrimonial home on 11.05.2010.

(3.) A settlement was arrived at before the Mediation. In terms of the settlement, the plaintiff No.2 had agreed to go back to the defendant after conclusion of the examination. It was further agreed that the defendant shall deposit Rs.10,000/- per month in the account of plaintiff No.2 for monthly household expenses from May 2010 onwards . Other terms and conditions were also agreed upon.