SEEMA Vs. MANGAL SINGH

JUDGEMENT

(1.) This appeal has been filed for enhancement against the judgment dtd. 26/7/2022 passed by the Family Court, Sirohi, whereby, the application filed by the appellant under Sec. 25 of the Hindu Marriage Act, 1955 ('the Act') has been allowed and the amount of maintenance has been enhanced from Rs.2,000.00 to Rs.3,500.00.

(2.) During course of submissions, learned counsel for the respondent, on instructions, has agreed that the respondent would pay maintenance @ Rs.5,000.00 per month from the date of application i.e. 8/1/2019 till January, 2023 and from February, 2023 he would pay maintenance @ Rs.8,000.00 per month. He has further agreed that the amount of arrears on account of enhancement of amount of maintenance from Rs.2,000.00 to Rs.5,000.00 for the period 8/1/2019 till January, 2023, would be paid within a period of two months from today and that the amount of maintenance from the month of February, 2023, onwards would be paid by 15th of each month. The amount shall be deposited in the saving bank account of the appellant, details whereof are already available with the respondent / would be supplied within a period of three days by learned counsel for the appellant to learned counsel for the respondent.

(3.) Learned counsel for the appellant agreed to the quantum of maintenance indicated by learned counsel for the respondent qua the application, which was filed by the appellant under Sec. 25 of the Act.