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                        IN THE SUPREME COURT OF INDIA                       CIVIL APPELLATE JURISDICTION

                               CIVIL APPEAL NO.3277 OF 2008                                   (Arising out of SLP(C)No.5657 of 2007)

RAKESH KUMAR                                        .....APPELLANT(S)

                     VERSUS

YASHWANTI                                           ....RESPONDENT(S)

                            O R D E R

        Leave granted.

        Having heard learned counsel for the appellant-husband and after going through the

impugned judgement and order of the High Court, we are of the view that the maintenance as

directed by the trial court and as affirmed by the High Court shall be modified to the exten t of

Rs.5,500/- p.m. instead of Rs.6,350/- p.m. and the arrears of maintenance shall be calculate d in

that fashion. We order accordingly. The appeal is disposed of. There shall be no order as to

costs.

                                      .............................J.                                        ( TARUN CHATTERJEE )

                                      .............................J.                                        ( J.M.PANCHAL )

NEW DELHI; MAY 05, 2008.