URVASHI AGGARWAL Vs. INDER PAUL AGGARWAL

JUDGEMENT

(1.) C.M.No.7708/2018 (by the petitioner for condonation of delay of 40 days in filing the reply to the review application) This application has been filed by the non-applicant/petitioner seeking condonation of delay of 40 days in filing a reply to the review petition.

(2.) We may note that the present review petition has been filed by the respondent/review petitionist in a contempt petition filed by the petitioner against the respondent on the ground that he is in breach of the order dated 18.09.2012, passed in MAT. Appeal No.6/2012 filed by her, challenging the divorce decree dated 28.11.2011, granted by the Family Court in favour of the respondent.

(3.) An order dated 18.09.2012 was passed by the Division Bench in CM No.3663/2012, moved by the petitioner in the captioned appeal under Sections 24 and 26 of the Hindu Marriage Act, 1955 for seeking maintenance in respect of their two minor children, then aged 11 years and 9 years, respectively and in her custody. Noting that the Family Court had fixed the maintenance at Rs.13,000 per month, which had not been paid by the respondent ever since 28.11.2011, as a peremptory measure, vide order dated 18.9.2012, the respondent was directed to pay a sum of Rs.30,000/- per month and clear all the arrears within a period of 15 days from the date of the passing of the said order.