M.V.MURALIDARAN,J. - (1.) Being aggrieved by the order dated 11.06.2019 passed in Judl. Misc. Case No.146 of 2015 on the file of the Family Court, Imphal East, the appellant has preferred this appeal. The appellant is the respondent and the respondent herein is the applicant in Judl. Misc. Case No.146 of 2015.
(2.) Succinctly put, the facts of the case are as under: The respondent herein has filed Judl. Misc. Case No.146 of 2015 under Section 25 of the Hindu Adoption and Maintenance Act, 1956, seeking to enhance the maintenance amount awarded vide order dated 26.05.2005 passed in Matrimonial (M) Case No.25 of 2004 stating that she and her mother have filed the above petition for maintenance from the appellant. By an order dated 26.5.2005, the said petition was ordered by directing the appellant to pay monthly maintenance of. Rs.1,000/- to the respondent and her mother commencing from the month of May, 2005. Pursuant to the order, the appellant has been paying a sum of Rs.500/- to the respondent and Rs.500/- to respondent's mother.
(3.) It is stated that the mother of the respondent disclaimed her entitled maintenance allowance on the ground that the mother of the respondent and the appellant have already filed a mutual divorce petition and that the appellant agreed to pay a sum of Rs.2,00,000/- out of Rs.2,50,000/- to the mother of the respondent and the remaining Rs.50,000/- was going to be paid on the date of passing divorce decree.;