Balam Singh Mehta vs Deepti Dhami
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Uttarakhand High Court

Balam Singh Mehta vs Deepti Dhami on 22 April, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                    HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                    HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

                   APPEAL FROM ORDER NO. 136 OF 2024
                              22ND APRIL, 2024
Balam Singh Mehta                                                    .....Appellant.
                                       Versus

Deepti Dhami                                                    ....Respondent.

Counsel for the Appellant                   :      Mr.   B.S.    Bhandari,    learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Learned counsel for the appellant submits vide

order dated 04.03.2024, a direction has been passed by the

Family Court, Haldwani, Nainital, that the appellant- husband

should pay Rs.7,000/- per month as monthly interim

maintenance.

2. Learned counsel submits that in the order dated

04.03.2024, it is stated that the amount of monthly interim

maintenance will be adjusted in the award order passed by

any Court in the complaint of the respondent- wife. He refers

to the order dated 21.10.2023 (Annexure-5), whereby in the

proceedings under the Domestic Violence Act, interim

maintenance @4,000/- per month has been awarded to the

respondent- wife.

3. In view of the above, order dated 04.03.2024 is

being clarified that at the time of payment of interim

maintenance of Rs.7,000/-, interim maintenance of

Rs.4,000/- vide order dated 21.10.2023 (Annexure-5) under

the Domestic Violence Act will be adjusted, and the remaining

amount of Rs.3,000/- will be paid by the appellant per month

as interim maintenance in the present case, Rs.5,000/- as

one time litigation expenses, and Rs.1,000/- when the

respondent-wife appears before the Court.

4. In view of the above, the present appeal is

disposed of.

5. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(MANOJ KUMAR TIWARI, J.) Dated: 22nd April, 2024 NISHANT