ARVIND CHENJI Vs. KRISHNAVENI

JUDGEMENT

(1.) The marriage between the petitioner and the respondent took place, on 11.9.1989. They were also blessed with two children. In the recent past, differences have arisen between them and the same resulted in institution of proceedings, under the relevant provisions of law, against each other.

(2.) The petitioner filed FCOP No.847 of 2000 in the Family Court, Hyderabad, against the respondent, for the relief of dissolution of the marriage. In that OP the respondent filed IA No.101 of 2001, under Section 24 of the Hindu Marriage Act (for short 'the Act'), for grant of maintenance. The IA was allowed, on 2.11.2001. Interim maintenance at the rate of Rs.15,000/-, per month, was allowed, not only in favour of the respondent, but also to the two minor children. Ultimately, the OP., was allowed, on 28.6.2005.

(3.) The respondent filed EP No.50 of 2008 in IA No.101 of 2001 for recovery of arrears of maintenance granted to her with interest at 24% per annum. She has furnished the facts and figures in the EP. She specifically prayed for attachment of the movable properties mentioned in the EP schedule. The petitioner filed counter, opposing the EP. He stated that there are no arrears of maintenance, and that the respondent is not entitled to claim maintenance, subsequent to the date of decree in the OP i.e., 28.6.2005. Other objections were also raised. Through order, dated 27.4.2009, the Family Court took the view that the petitioner is under obligation to pay a sum of Rs.4,30,000/-, being the maintenance, at the rate of Rs.5,000/-, per month, from May 2003, till December 2008. Interest at the rate of 24% per annum, was awarded, and the petitioner was required to pay the total amount of Rs.5,11,600/-, before 25.5.2009. It was further directed that, if the petitioner commits any default, he shall be arrested. The said order is challenged in this CRP.