- (1.) UNDER the Order 29.4.2003 in Case No. 54/2001, impugned in this appeal, the learned Family Court No. 1, Jaipur directed the respondent husband to pay monthly a sum of Rs. 1,500/ - to the appellant No. 1, the wife of the respondent, and Rs. 500/ - to the appellant No. 1, their minor son. The learned Family Court has further ordered that if the appellants are getting any sum as maintenance under the Court's order in any other proceedings, that is to be given set -off from this amount. This appeal has been filed by the appellants for enhancement of the amount of maintenance awarded by the learned Family Court for herself and for her son.
(2.) HEARD learned Counsel for the parties and perused the entire record of the appeal. Before us the respondent husband has filed his pay slip for the month of January, 2005; as per the pay slip, his basic pay is Rs. 3,200/ -, dearness allowance pay is Rs. 1,600/ -, dearness allowance is Rs. 496/ -, house rent allowance is Rs. 720/ - and CCA is Rs. 150/ -, thus the total monthly salary comes to Rs. 6,166/ -; therefrom the department has made the deduction of Rs. 300/ - under the GPF contribution, Rs. 150/ - for SI contribution, Rs. 50/ - under the RPMF contribution, Rs. 385/ - is deducted for the LIC monthly premium and the amount of Rs. 103/ - was deducted for Tsunami Relief Fund. The learned Counsel for the respondent husband has given out that the deduction made of Rs. 103/ - under the head of Tsunami Relief Fund was only one -time deduction.
(3.) THE learned Counsel for the appellants has led much emphasis on the deduction of Rs. 385/ - made under the head of LIC premium. It is true that deduction under the head of LIC premium is not compulsory or statutory deduction. It is the employee's own contribution but we cannot be oblivious of the fact that LIC policy is taken by the employee for social security and thus deduction of Rs. 350/ - towards the monthly premium of the LIC policy from the salary, is not unreasonable. Thus the monthly take -home salary of the respondent husband, excluding the deduction of Rs. 103/ - towards the Tsunami Relief Fund, comes to Rs. 5,281/ -.;