Rina Jaiswal vs Dilip Kumar Jaiswal
2023 Latest Caselaw 6286 Cal

19.09.2023.
Item No. 114.
Court No. 13
   ap
                             F.A. No. 154 of 2002
                                     With
                I.A. No. CAN 3 of 2014 (Old CAN 6611 of 2014)

                                    Rina Jaiswal
                                       Versus
                                Dilip Kumar Jaiswal

                   Mr. Golam Karim Chowdhury,
                   Mr. Kaustava Ratan Chatterjee.
                                              ...For the appellant.


           1. It appears from the submissions of the learned

           Counsel        for      the     appellant        that        the

           respondent/husband        has    not   paid    the    monthly

maintenance of Rs.900/- per month as directed by a

Co-ordinate Bench of this Court on 2 nd July, 2002

while admitting the instant appeal.

2. Counsel for the appellant recollects default of 51

months as of now between 2015 onwards till 2022.

3. The respondent/husband has not also made over

the permanent alimony amount of Rs.50,000/- to the

appellant/wife.

4. The appellant does not wish to accept the said sum

of Rs.50,000/- referred to in the order dated 2 nd July,

2002.

5. It is expected that the respondent shall clear the

arrears of maintenance indicated above by 21 st

September, 2023.

6. It is made clear that in default of clearing all the

arrears and paying the current maintenance, the

impugned judgment and decree shall stand set aside

automatically.

7. The matter will be listed on 22 nd September, 2023

marked "To Be Mentioned".

8. All parties are directed to act on a server copy of

this order duly downloaded from the official website of

this Court.

(Rajasekhar Mantha, J.)

(Supratim Bhattacharya, J.)