Supreme Court - Daily Orders
Vinod Kumar Subbiah vs Saraswathi Palaniappan on 3 February, 2014
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ITEM NO.54 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).19048-19049/2013
(From the judgement and order dated 13/03/2013 in CMA No.210/2012, CMA
No.211/2012 of The HIGH COURT OF MADRAS)
VINOD KUMAR SUBBIAH Petitioner(s)
VERSUS
SARASWATHI PALANIAPPAN Respondent(s)
(With appln(s) for directions and prayer for interim relief and office
report)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Ms. Indu Malhotra, Sr.Adv.
Ms. Namrata Sood, Adv.
Ms. Nishtha Kumar, Adv.
Ms. Suman Yadav, Adv.
Mr. Apoorva, Adv.
Mr. Vikas Mehta, Adv.
For Respondent(s) Mr. R. Basant, Sr.Adv.
Mr.Senthil Jagadeesan, Adv.
Mr. Karthik, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruthi Iyer, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the respondent-wife submitted that the petitioner-husband has failed to pay the amount of maintenance of Rs.25,000/- p.m., which according to the counsel for the petitioner is Rs.20,000/- p.m. Learned counsel for the petitioner has sought some time to seek instructions in the matter.
List again after two weeks on 17.02.2014. In the meantime, the petitioner shall comply with the order passed by the Trial/Family Court and continue making payment of the maintenance to the respondent-wife.
Amount already deposited by the petitioner in this Court be released in favour of the respondent. Accordingly, IA Nos. 3-4 are disposed of.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER