C482/781/2024
2025 Latest Caselaw 3306 UK

Uttarakhand High Court

C482/781/2024 on 26 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   C482 No.781 of 2024
                                   Hon'ble Pankaj Purohit, J.

Mr. Karan Anand, learned counsel for the applicant.

2. Mr. S.C. Dumka, learned AGA with Ms. Sweta Dobhal, learned B.H. for the State.

3. Mr. Sagar Kothari, learned counsel for respondent no.2.

4. By means of present C482 application, applicant has put to challenge the order dated 22.02.2024 passed by learned Additional Family Judge, Family Court, Dehradun in Criminal Case No.477 of 2019 (Aanchal Goel v. Parag Goel) whereby the Court has directed the applicant to make payment of arrears of maintenance to respondent no.2 within two months from the date of passing of order otherwise defence of applicant will be struck-off in view of judgment of the Apex Court in the case of 'Rajnesh v. Neha' MANU/SC/0833/2020.

5. It is contended by learned counsel for the applicant that arrears of maintenance was somewhat Rs.4.00 lakh at the time of passing of order and in this C482 application, applicant has prayed for payment of arrears of maintenance in some easy installments.

6. This Court, by order dated 02.07.2024 directed the applicant to pay monthly maintenance @Rs.15,000/- per month besides Rs.7,000/- per month extra for the purpose of clearing entire arrears of maintenance. It is the contention of applicant that the applicant, since then, is regularly paying Rs.22,000/- per month to the respondent wife. However, the said fact is highly disputed by learned counsel for the respondent-wife.

7. Accordingly to learned counsel for the applicant, the arrears amounting to Rs.70,000/- have been paid and the remaining amount is Rs.3.30 lakh approximately.

8. This C482 application is, accordingly, disposed of with a direction that the applicant shall pay the remaining amount of arrears of maintenance in three equal installments of Rs.1.00 lakh on bi-monthly basis. However, the third installment would also carry the entire balance amount, if any.

(Pankaj Purohit, J.) 26.06.2025 R.Dang