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Judgment
3 paragraphs · 170 wordsJai Singh Sekhon, J.—The petitioner is employed as Conductor in Delhi Transport Corporation and getting a net salary of Rs. 1477.35 per month. He has to pay Rs. 300/- per month to his wife Shashi Bala respondent by way of recurring maintenance allowance. An amount of about Rs. 12,000/- is due from him as arrears of maintenance allowance. The revision petition of the husband was dismissed by this Court vide order dated 23.10.1989 on merits, but notice was issued to the respondent-wife regarding the payment of arrears of maintenance allowance in instalments. The wife has filed the replication.
In order to avoid the hardship to both the parties and keeping in view the income of the husband, the petitioner is directed to pay arrears of maintenance allowance in easy instalments to the tune of Rs. 400/- per month. In case he commits default in payment of any of these instalments, the respondent shall be entitled to realise the amount in lump sum.
This application is disposed of accordingly.