SUSHIL KUMAR NATH Vs. SHILPI NATH; SHILA NATH

JUDGEMENT

(1.) On 24-09-2014, this Court had passed a detailed order and had come to a finding that the wife of the present petitioner is not entitled to maintenance. However, with regard to the minor this Court had held that the amount of compensation was on the lower side since at that time the claimant was earning about Rs.10,000/- per month. Therefore, the Court has assessed the maintenance payable to the minor @ Rs.1,400/- per month and the relevant portion of the order reads as follows:-

(2.) The petitioner-husband has now filed an affidavit and in the said affidavit, it is stated that after the impugned order was passed there was a settlement between the parties and in terms of the settlement, the petitioner-husband has paid another sum of Rs.50,000/- towards the maintenance of the minor daughter. The mother has received this amount also as is apparent from the receipt attached with the affidavit.

(3.) Therefore, it is ordered that out of the maintenance of 50% which this Court had directed to be paid within a period of three months, this Rs.50,000/- shall be adjusted and the balance amount of Rs.21,400/- be paid on or before 20-12-2014. Since the bank account number of the minor or the mother is not available, this amount shall be deposited in the Registry.