ALKA KOCHHAR Vs. DAVINDER KUMAR KOCHHAR

JUDGEMENT

(1.) CM No. M-25 of 2009 A draft for a sum of Rs. 37,000/- (Rupees thirty seven thousand only) and Rs. 500/- (Rupees five hundred only) in cash, has been handed over to the learned counsel for the applicant-appellant.

(2.) THE details of the maintenance calculated by the non-applicant-respondent are as under :- July 2003 to Feb. 2009 (Rs. 1,200/- P.M.) = Rs.80,400.00 Feb. 09 to Aug. 09 (Rs. 3,500/- P.M.) = Rs.24,500.00 Total = Rs. 1,04,900.00 Less paid vide receipts = Rs. 47,000.00 = Rs. 57,900.00 Less amount deducted from = Rs. 20,400.00 salary @ Rs. 1,200/- P.M. since April 2008 including the month of August 2009 Balance to be paid = Rs.37,500.00 This represents the payment till August, 2009. No further order is called for in the C.M. FAO No. M-13 of 1998

(3.) THE parties were married according to Hindu rites on 10.2.1989 at Yamuna Nagar. After the marriage, the parties resided together, and a male child was born out of the wedlock on 10.12.1989, who is living with the respondent- husband.