MS. TANYA CHAUDHARY Vs. SH. TARUN CHAUDHARY

JUDGEMENT

(1.) BY this order, I shall dispose of the application under Section 151 CPC filed by the plaintiff praying inter alia that the defendant be directed to make the payment of arrears @ Rs. 10,000/ - p.m. in terms of the order passed by this Court on 5th August, 2008 and to continue to pay the amount @ Rs. 10,000/ - p.m. till the final disposal of the application under Section 20 of Hindu Adoption & Maintenance Act.

(2.) THE plaintiff is the younger daughter of the defendant and has filed the suit for recovery of maintenance and marriage expenses against the defendant. The plaintiff is studying in Selaqui World School, at Chakrata Road, Selaqui, Dehradun. The plaintiff is dependent on her father for food, residence, education and for her marriage. It is alleged that her school fees is Rs. 1,60,000/ - annually which was paid by the grand father of the plaintiff. The school fees has been increased to Rs. 2,80,000/ - w.e.f. April, 2009. The mother of the plaintiff does not have sufficient means to pay her school fees.

(3.) THE defendant has paid the amount of Rs. 10,000/ - p.m. till December, 2008 only and contended that the school fees of the plaintiff upto March, 2009 has already been paid.