Paras vs Narayanlal
2021 Latest Caselaw 15676 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 785/2021

Smt. Paras W/o Narayanlal, Aged About 29 Years, Dipty Kheda, Police Station Rajnagar, Tehsil And District Rajsamand

----Appellant Versus Narayanlal S/o Udailal, Aged About 30 Years, Piparda Bhatta Tehsil And District Rajsamand

----Respondent

For Appellant(s) : Mr. Deelip Kawadia Mr. Vivek Siddh For Respondent(s) : Mr. Ravi Bhansali, Senior Advocate assisted by Mr. Dhanesh Sarswat

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

18/10/2021

This civil misc. appeal has been preferred on behalf of the

appellant Smt. Paras being aggrieved with the order dated

06.08.2021 passed by the Family Court, Rajsamand in an

application under Section 24 of the Hindu Marriage Act, 1955. The

family Court, Rajsamand has directed the respondent to pay

Rs.3,000/- to the appellant as cost of litigation for each hearing.

After arguing the matter for quite some time on merits,

learned counsel for the parties agree that till pendency of the

proceedings before the Family Court, Rajsamand, the respondent

will pay an amount of Rs.5,000/- per month as maintenance and

Rs.1,000/- as litigation cost per hearing to the appellant from the

date of filing of application i.e. 12.03.2020.

(2 of 2) [CMA-785/2021]

In view of the above agreement between the parties, this

civil misc. appeal is disposed of with direction to the respondent to

pay Rs.5,000/- monthly maintenance along with Rs.1,000/-

litigation cost for per hearing to the appellant from the date of

filing of application i.e. 12.3.2020. The arrears of monthly

maintenance amount be paid by the respondent to the appellant

within a period of 8 weeks from today.

The stay petition also stands disposed of.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

35-Babulal/-

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