SHAHEDA SARWAR KHAN Vs. SARWAR AHMED RAUF KHAN

JUDGEMENT

(1.) HEARD Mr. H. Salim, advocate for the petitioner (the wife) and Mr. Ansari, advocate for the respondent No. 1 (the husband ). The respondent No. 1 Mr. Sarwar Ahmed Rauf Khan is also present in Court.

(2.) THIS contempt petition has been filed by the wife against the husband for wilful non-compliance of this Courts order dated 3-4-1998.

(3.) ON 3-4-1998 this Court made the wifes notice of motion absolute in terms of prayer (a) with modification that the amount of maintenance to her be read as Rs. 2,000/- per month in place of Rs. 5,000/- and to minor daughter Rs. 1500/- per month in place of Rs. 5,000/ -. Thus, by the order dated 3-4-1998 the husband who is defendant in the suit (M. J. Suit No. 4410 of 1997) has been directed to pay an aggregate sum of Rs. 3,500/- per months towards maintenance to the wife for her and their minor daughter with effect from 1st December, 1997.