Citation : 2022 Latest Caselaw 16295 MP
Judgement Date : 8 December, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 4286 of 2022
(RADHASHARAN MISHRA Vs SMT. AKANSHA MISHRA W/O SHRI RADHASHARAN MISHRA AND OTHERS)
Dated : 08-12-2022
Shri Satyam Agrawal; - Advocate for applicant.
Issue notice to respondent No.1 on payment of process fee within seven
working days by both the modes.
Record of the Court below be called for.
Heard on I.A. No.21070/2022, an application for grant of stay.
By the impugned judgment, learned trial Court allowed the maintenance allowance at the rate of Rs.10,000/- per month in favour of the respondent no.1 and at the rate of Rs.5,000/- per month for respondent no.2. Respondent no.2 is a minor, aged about seven years.
Looking to the facts and circumstances of the case, as an interim measure, it is directed that subject to payment of a sum of Rs.10,000/- per month from the date of impugned order dated 30.09.2022 to the respondents per month regularly, further execution proceedings/recovery shall remain stayed till further orders.
It is made clear that if the applicant fails to pay the aforesaid amount for a period of three months, it would be open to the respondent to seek execution of the impugned order forthwith.
(SMT. ANJULI PALO)
JUDGE
Signature Not Verified
SAN Nitesh
Digitally signed by NITESH PANDEY
Date: 2022.12.13 16:08:48 IST
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