Smt. Priyanka Agrawal vs Sri Rajesh Kumar Agrawal
2017 Latest Caselaw 304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 239 of 2017
 

 
Appellant :- Smt. Priyanka Agrawal
 
Respondent :- Sri Rajesh Kumar Agrawal
 
Counsel for Appellant :- Ajay Kumar Mishra
 
Counsel for Respondent :- Rachna Tiwari
 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Both parties are present.

The wife has expressed her desire to go back with her husband as she has a ten years old male child. The husband is resisting taking back the wife. Although he states that he is willing to take the child back. He is currently paying a sum of Rs.2500/- per month for the child, which court feels is not sufficient in the present date.

As an interim measure, this Court directs that the husband shall pay Rs.5,000/- per month for the child. The husband shall arrange to pay to the wife the difference of Rs.2500/- from the month of January, 2017. He will pay at the rate of Rs.5,000/- in four installments. The first installment will become payable on 20th of this month and the 20th of each month thereafter. He will make out the draft in the name of Smt. Priyanka Agarwal and send it to her lawyer, Sri Ajay Kumar Mishra at Allahabad.

List this matter on 11th July, 2017.

To keep the couple sometime for rethinking, this order is being passed in the presence of the lawyers of both sides as well as the observers appointed by the Court, who have all expressed that some more time may be given in this matter.

Since the respondent-husband is not disclosing his correct income, learned Counsel for the respondent may file an affidavit along with tax returns of the respondent-husband and also disclose all the assets he has in order to protect the interest of the child in the future.

Order Date :- 8.5.2017

S.P.