SARTHAK UPADHYAY Vs. SANJAY UPADHYAY

JUDGEMENT

(1.) Reference may be made to the order dtd. 14/8/2025.

(2.) This Court before considering the submission made on behalf of the appellant needs to refer herein the reason for passing the aforesaid order, for ready reference the same is being referred herein as:

(3.) Mr. Amit Kumar Chaturvedi, the learned counsel appearing for the appellant has submitted that the amount in pursuance to the settlement arrived at although has been paid but the amount which was to be paid by the respondent from August, 2024 to July, 2025 has not been paid, however, the maintenance amount for the month of August, 2025 and September, 2025 have been paid.