Dr. Kauser Edappagath, J
1. The petitioner is the husband of the respondent. The Judicial First Class Magistrate Court-II, Hosdurg passed an order of maintenance against the
petitioner in MC No.47/2021. The petitioner challenged the said order before the Court of Sessions, Kasaragod. There was a total due of ₹4,80,000/-
towards arrears of maintenance to the respondent, out of which, the petitioner had deposited ₹2,00,000/- before the trial court on 6.8.2024. The
balance arrears amount was ₹2,80,000/-. The Court of Sessions, Kasaragod as per Ext.P3 order granted time till 30.9.2024 to clear the entire arrears.
It is challenging the said order, the petitioner has approached this Court.
2. I have heard the learned counsel for the petitioner as well as the learned counsel for the respondent.
In this original petition, the petitioner has sought six months time to clear the entire arrears. The original petition was filed on 30.9.2024. Now four
months have already elapsed. The learned counsel for the respondent submits that the arrears of maintenance as of today would come to ₹3,45,000/-.
Hence, this original petition is disposed of granting time to the petitioner till 15.2.2025 to pay the entire arrears of ₹3,45,000/-. If the petitioner fails to
pay the amount, the Sessions Court is directed to initiate appropriate action under law to realise the amount.
