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Judgment
RAJIV SHAKDHER, J. (ORAL):
CM Appls.24547-48/2024
Allowed, subject to just exceptions.
MAT.APP.(F.C.) 142/2024 & CM Appl.24546/2024
This appeal is directed against the judgment and decree dated 24.01.2024.
The appellant is aggrieved by the fact that the learned Family Court judge has directed payment of ad-interim maintenance at the rate of Rs.35,000/- per month, albeit, cumulatively for the mother and children.
What is not in dispute is that the appellant is a qualified engineer and earns about Rs.1,33,000/- per month.
We may also note that the learned judge has observed that the aforementioned ad-interim amount for maintenance was fixed with the consensus of the parties.
Counsel for the appellant says that the appellant has a problem with the maintenance amount being paid both for the mother and children.
In our view, this is a narrow approach, hence cannot be countenanced.
In any event, since there was consensus between the parties qua maintenance as observed by the learned Family Court, we are not inclined to interfere with the impugned judgment.
The appeal is dismissed.
Consequently, the pending application shall stand closed.