AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 163 wordsMs. Jethy, learned advocate appears on behalf of respondent-husband and with reference to our order dated 1st December, 2023 hands up demand draft no.859567 dated 13th December, 2023 issued by State Bank of India in favour of appellant-wife for ₹7,00,000/-. She submits, this amount was directed as permanent alimony to appellant-wife and her client has tendered it. So far as the minor son is concerned, direction was for payment of ₹5,000/- per month till he attains majority. Her client is prepared to make a further tender of ₹6,00,000/- on a one time basis in respect of the maintenance. In aggregate, therefore, her client will pay ₹15,00,000/- to appellant-wife.
Mrs. Panda, learned advocate appears on behalf of appellant-wife and on query from Court she submits, the appeal be fixed on day after tomorrow, when her client will be present in Court to signify her position on whether she will accept the aggregate tender or not.
List on 21st December, 2023.
…………………………………