Rajan Tiwari vs Smt. Anupama Tiwari
2021 Latest Caselaw 8887 MP

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                    First Appeal No.1958/2019
           Rajan Tiwari v/s Smt. Anupama Tiwari & Another
Indore, dated 15.12.2021
        Ms. Manjula Mukati, learned counsel for the appellant.
        None for the respondents, even in the pass over round.

Learned counsel for the appellant seeks to withdraw I.A. No.3654/2020.

Prayer is allowed.

I.A. No.3654/2020 is dismissed as withdrawn. I.A. No.8517/2019, an application for grant of stay and I.A. No.375/2021, an application under Order XLI Rule 27 are taken up.

Learned counsel for the appellant submits that in furtherance of directions contained in the impugned judgment, the appellant is ready to pay Rs.12,000/- per month to the respondent on regular basis. The appellant gets only Rs.30,000/- per month and he has to take care of himself, widowed mother and unmarried sister out of the said salary. The Court below has issued direction to the employer of the appellant to deduct Rs.22,000/- every month from his salary to satisfy the arrears arising out of the said judgment. If out of Rs.30,000/-, appellant pays Rs.22,000/- to the respondent, it will be difficult for him to maintain his family. The respondent is already running a coaching centre which is evident from the photographs filed with the aforesaid I.A.

Considering the aforesaid and subject to hearing the other side, the appellant shall continue to pay Rs.12,000/- as maintenance to the respondent every month till the next date of hearing. The appellant shall not be coerced and pressurized to pay Rs.22,000/-

every month.

List the appeal for final hearing in due course. Certified copy, as per rules.

    (SUJOY PAUL)                                      (PRANAY VERMA)
      JUDGE                                               JUDGE

Ravi
Digitally signed by RAVI PRAKASH
Date: 2021.12.15 16:36:08 +05'30'