Vinay Kumar Vs. Savita [2008] INSC 898 (12 May 2008)
CIVIL APPELLATE JURISDICTION CIVIL
APPEAL NO.3504 OF 2008 (Arising out of S.L.P. (C) No.14281 of 2006) Vinay Kumar
...Appellant(s) Versus Savita .Respondent(s) O R D E R Leave granted.
Heard learned counsel for the
parties.
The Trial Court directed the
appellant to make payment of maintenance to the respondent at the rate of
Rupees Twelve thousand per month with effect from the date of filing of the
application in the year 1998. The said order has been confirmed by the High
Court. Hence, this appeal by special leave.
Having heard the parties and
taking into consideration all the pros and cons of the matter, we are of the
view that the Trial Court was not justified in making the order effective from
the date of filing of the application. In the facts and circumstances of the
case, we modify the impugned order to this extent that the order passed by the
Trial Court shall be effective from 1st January, 2002 and the appellant is
directed to make payment of maintenance at the rate of Rupees twelve thousand
per month with effect from 1st January, 2002, till the month of April, 2008,
within a period ....2/- -2- of six months from today after adjusting the amount
already deposited pursuant to the impugned order passed by the Trial Court. The
future amount of maintenance shall be paid from the month of May, 2008, at the
same rate by the 15th day of the following month, i.e., amount of maintenance
for the month of May, 2008, shall be paid by 15th June, 2008 and likewise for
subsequent months.
The civil appeal is, accordingly
disposed of.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI] New Delhi, May 12,
2008.
Back
Pages: 1 2 3