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Judgment
SANJEEV SACHDEVA, J. (ORAL)
After some arguments, the parties pray that the appeals be disposed of without prejudice to their rights and contentions in the main petition pending before the family court for divorce as well as the consideration of the claim of permanent alimony by the appellant by directing that in the interim, the respondent-husband shall pay the maintenance amount of Rs. 20,000/- per month with effect from the date of filing of the application under Section 24 of the Hindu Marriage Act, 1955.
Accordingly, the appeals are disposed of and the respondent-husband shall pay a sum of Rs. 20,000/- with effect from the date of the filing of the application under Section 24 of the HMA, 1955. The monthly maintenance of Rs. 20,000/- shall be paid on or before 7th day of the English Calendar month. With regard to the arrears, respondent-husband who is present in person undertakes that he shall clear the entire arrears in four equal monthly instalments commencing from 01.08.2023. The undertaking is accepted.
It is clarified that this would be without prejudice to the rights and contentions of the parties and the family court would be at liberty to decide the maintenance without being influenced by the above arrangement. Family court is also directed to expedite the adjudication of the main petition.
The appeals are disposed of in the above terms.