PARAS Vs. NARAYANLAL

JUDGEMENT

(1.) This civil misc. appeal has been preferred on behalf of the appellant Smt. Paras being aggrieved with the order dtd. 6/8/2021 passed by the Family Court, Rajsamand in an application under Sec. 24 of the Hindu Marriage Act, 1955. The family Court, Rajsamand has directed the respondent to pay Rs.3,000.00 to the appellant as cost of litigation for each hearing.

(2.) After arguing the matter for quite some time on merits, learned counsel for the parties agree that till pendency of the proceedings before the Family Court, Rajsamand, the respondent will pay an amount of Rs.5,000.00 per month as maintenance and Rs.1,000.00 as litigation cost per hearing to the appellant from the date of filing of application i.e. 12/3/2020.

(3.) In view of the above agreement between the parties, this civil misc. appeal is disposed of with direction to the respondent to pay Rs.5,000.00 monthly maintenance along with Rs.1,000.00litigation cost for per hearing to the appellant from the date of filing of application i.e. 12/3/2020. The arrears of monthly maintenance amount be paid by the respondent to the appellant within a period of 8 weeks from today.