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N.KOUSHIK HARIHARAN v. S.JEEVA @ SUJI
C.M.A.No.802 & 803 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.03.2025
CORAM :
THE HONOURABLE MR.JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
C.M.A.No.802 & 803 of 2024
N. Koushik Hariharran .. Appellant in both C.M.As Vs.
S.Jeevaa @ Suji .. Respondent in both C.M.As Prayer in C.M.A.No.802 of 2024: Appeal filed under Section 19 of the Family Court Act r/w Section 13(1) (IA) of Hindu Marriage Act, against the order of the Principal Judge Family Court at Coimbatore in H.M.O.P.No.1168 of 2015 dated 28.12.2023; and Prayer in C.M.A.No.803 of 2024: Appeal filed under Section 19 of the Family Court Act r/w Section 13(1) (IA) of Hindu Marriage Act, against the order of the Principal Judge Family Court at Coimbatore in H.M.O.P.No.545 of 2016 dated 28.12.2023.
For the Appellant
in both C.M.As : Ms.V.Mythili
For the Respondent
in both C.M.As : Mr.N.K.Ponraj
COMMON JUDGMENT
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(Judgment of the Court was authored by R.SURESH KUMAR, J.) In respect of maintenance case, though it is not a subject matter here, the learned counsel appearing for both sides would submit that there are arrears payable by the appellant husband to the respondent wife to an extent of Rs.9 lakhs.
2. The said amount, according to Ms.V.Mythili, learned counsel appearing for the appellant, would be paid in three equal installments with three months' gap each.
3. We have considered the said submission made by the learned counsel appearing for the appellant and also heard Mr.N.K.Ponraj, learned counsel for the respondent.
4. Since the arrears payable are Rs.9 lakhs, it could be paid in three installments, but between two installments, there must be a gap of only two months, instead of three months that is asked for. Therefore, within two months' gap each, the arrears of Rs.9 lakhs, in entirety, should be paid in three installments and the appellant husband shall continue to pay the current maintenance without fail. The first installment shall be paid by the appellant to the respondent on or before 30.04.2025.
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5. Post these appeals after four weeks.
(R.S.K., J.) (A.D.M.C., J)
27.03.2025
Neutral Citation:Yes/No drm
To:
1. The Principal Judge, Family Court Coimbatore.
Page 3 of 4
R. SURESH KUMAR, J.
AND
A.D.MARIA CLETE , J.
(drm)
C.M.A.No.802 & 803 of 2024
27.03.2025
(2/2)
Page 4 of 4
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