Supreme Court of India
Rakesh Kumar vs Yashwanti on 5 May, 2008
Bench: J.M.Panchal, Tarun Chatterjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3277 OF 2008
(Arising out of SLP(C)No.5657 of 2007)
RAKESH KUMAR .....APPELLANT(S)
VERSUS
YASHWANTI ....RESPONDENT(S)
O R D E R
Leave granted.
Having heard learned counsel for the appellant-husband and after going through the impugned judgement and order of the High Court, we are of the view that the maintenance as directed by the trial court and as affirmed by the High Court shall be modified to the extent of Rs.5,500/- p.m. instead of Rs.6,350/- p.m. and the arrears of maintenance shall be calculated in that fashion. We order accordingly. The appeal is disposed of. There shall be no order as to costs.
.............................J. ( TARUN CHATTERJEE ) .............................J. ( J.M.PANCHAL ) NEW DELHI;
MAY 05, 2008.