Roshan Lal vs . Rita Devi on 25 August, 2022

[Cites 1, Cited by 5]

Himachal Pradesh High Court

Roshan Lal vs . Rita Devi on 25 August, 2022

Bench: Ajay Mohan Goel

            Roshan Lal               Vs.                Rita Devi

                                               Cr. MMO No. 363 of 2020




                                                                    .

25.8.2022   Present:     Mr. Neeraj Gupta, Senior Advocate with Mr.
                         Pranjal     Munchal, Advocate,   for   the
                         petitioner.

Mr. Pankaj Thakur, Advocate, Legal Aid Counsel, for the respondent.

Heard for some time. Mr. Neeraj Gupta, learned Senior Counsel appearing for the petitioner submits that as of now besides residential accommodation which has been provided by the petitioner to the respondent in terms of agreement, which was entered into between the parties in the year 2009, the petitioner has been directed to pay an additional amount of Rs. 5000/ over and above an amount of Rs. 3000/, as was agreed between the parties in the year 2009, for the purpose of maintenance.

Mr. Pankaj Thakur, learned Legal Aid Counsel, appearing for the respondent submits that an amount of Rs. 3000/ was agreed as far back as in the year 2009 and taking into consideration the inflation etc. the amount which has been awarded in favour of the respondent under the provisions of Domestic Violence Act, cannot be said to be on higher side, as it is difficult for the respondent to make her both ends meet even with the meager amount of Rs. 8000/.

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To this, learned Senior counsel appearing for the .

petitioner submits that the petitioner besides himself has to look after the children of the parties, who are residing with him, therefore, the amount is on the higher side.

Be that as it may, the matter is ordered to be listed after three weeks, on which date learned counsel for the petitioner shall inform the Court as to how much pension presently he is receiving from the HRTC and the amount of commutation, if any. Any other assets and liabilities, shall also be disclosed. Similarly, learned counsel appearing for the respondent shall also be at liberty to assist the Court on this issue.

Parties may also discuss amongst themselves the reasonable amount, which may be paid in addition to Rs. 3000/ by the petitioner to the respondent so that the entire issue can be put to quietus.

List after three weeks.

(Ajay Mohan Goel) Judge August 25, 2022 (Kalpana) ::: Downloaded on - 26/08/2022 20:03:46 :::CIS

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Himachal Pradesh High Court