Delhi High Court - Orders
Parvin Kumar Jain vs Anju Jain on 8 February, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 226/2018
PARVIN KUMAR JAIN ..... Appellant
Through Mr. Y.P. Narula, Sr. Adv. with Mr.
Ujas Kumar, Adv.
versus
ANJU JAIN ..... Respondent
Through Ms. Anu Narula, Adv.
+ MAT.APP.(F.C.) 120/2019
ANJU JAIN ..... Appellant
Through Ms. Anu Narula, Adv.
versus
PARVEEN JAIN ..... Respondent
Through Mr. Y.P. Narula, Sr. Adv. with Mr.
Ujas Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 08.02.2021 CM APPL. 4723/2021 (by appellant, for directions) in MAT.APP.(F.C.) 120/2019 Issue notice. Mr. Ujas Kumar, Advocate, accepts notice on behalf of the non-applicant/respondent.
We have heard Ms.Narula, learned counsel for the appellant as well as Mr. Y.P. Narula, learned senior counsel appearing for the respondent.
Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:09.02.2021 17:08:08By this application the appellant seeks a direction to the respondent to pay a sum of Rs. 2 lacs, immediately towards admission and other educational expenses of the son of parties i.e. Mr. Dhairya Jain in an Engineering Institute. She has also sought a direction that a sum of Rs. 1,15,000/- per month and Rs. 35,000/- per month be paid for the son of the parties as directed by Family Court as an interim measure till the disposal of the present appeal and of the appeal preferred by the respondent i.e. MAT.APP.(F.C.) 226/2018.
So far as the second relief is concerned, we are not inclined to grant the same since this Court after hearing the parties had passed an order in MAT.APP.(F.C.) 226/2018 on 27.09.2019, directing the appellant, as an interim measure, to pay maintenance at the rate specified in the said order during the pendency of the appeal. Mr. Narula, learned senior counsel for the husband/respondent, on instructions, states that so far as additional educational expenditure of the son of the parties is concerned, the respondent is willing to meet the said reasonable needs of the son provided that he directly interacts with the respondent. The son is a major and does not require the assistance or support of the mother i.e. the appellant - Ms.Anju Jain, to move an application before the Court.
Accordingly, let the son of the parties - Mr. Dhairya Jain, communicate directly to the respondent-Mr. Pravin Kumar Jain through e- mail or any other appropriate means of communication, intimating him about his requirements for meeting the educational and other expenses along with supporting documents. We are hopeful that the respondent will abide by the representation made to the Court today and shall directly pay the amounts due to the institution concerned to the extent they are payable to the Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:09.02.2021 17:08:08 institution towards fee and other expenses, and to the son to the extent his requirements are found to be reasonable.
The application stands disposed of in the above terms. MAT.APP.(F.C.) 226/2018 & MAT.APP.(F.C.) 120/2019 The en bloc date 15.02.2021given in these appeals stands cancelled. List on 18.03.2021.
VIPIN SANGHI, J REKHA PALLI, J FEBRUARY 8, 2021 acm Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:09.02.2021 17:08:08