Sumit Kumar vs Smt. Richa Verma
2023 Latest Caselaw 6100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- FIRST APPEAL No. - 366 of 2023
 

 
Appellant :- Sumit Kumar
 
Respondent :- Smt. Richa Verma
 
Counsel for Appellant :- Jai Prakash Singh
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard learned counsel for the appellant.

The present appeal is filed against the judgment and order dated 22 December 2022, passed by Additional Principal Judge, Family Court No. 5, Bareilly, in Misc. Case No. 624 of 2020 (Smt. Richa Verma Vs. Sumit Kumar), on an application filed under Section 24 of Hindu Marriage Act, 1955 (for short 'Act').

After arguing the matter at length, learned counsel for the appellant, on instructions, submits that the appellant undertakes to deposit the maintenance as directed by the trial court on month to month basis from March 2023 and for arrears of maintenance installments be fixed.

Undertaking is recorded and accepted.

The appellant shall deposit Rs. 70,000/- towards arrears of maintenance on or before 31 March 2023, rest of the amount towards arrears of maintenance shall be deposited by the appellant in two equal installments, commencing from 5 April 2023. Interim maintenance at Rs. 9,000/- as awarded by the court below shall be paid by the appellant month to months basis.

With the aforesaid directions, the appeal is disposed of.

In the event of default, it will be open to the court below to recover the entire amount by adopting coercive measures against the appellant.

Order Date :- 24.2.2023

Mukesh Pal