AGREEMENT FOR MAINTENANCE BETWEEN HUSBAND AND WIFE
THIS DEED OF SEPARATION made on the ________ day of ___________
BETWEEN
Sh. __________________, s/o ______________, r/o ______________ (hereinafter called "the husband') which expression shall unless the context so requires including his successors, executors and administrators of the ONE PART.
AND
Smt. ______________, w/o ______________, r/o ________________ (hereinafter called "the wife") which expression shall unless the context so requires including her successors, executors and administrators of the OTHER PART.
WHEREAS owing to mutual differences between husband and wife they have consented mutually for living separately from each other and entering into arrangement for sustenance per terms hereinafter stated.
NOW BY THIS DEED THE PARTIES HERETO MUTUALLY AGREE AS UNDER:
1. The husband shall be paying allowance of Rs. ________ to the wife within her life term for her maintenance and sustenance for their children on the 1st day of each month in advance. However, this enactment will be available on her living chaste life and obeying conditions/terms stated herein.
2. The wife shall always after it be sole custodian/control of children with their education and bringing up in their minority or till they are married.
3. After the date of this agreement, the wife shall pay and discharge all debts/liabilities as incurred by her. The wife undertakes in keeping the husband, compensated therefrom. If the husband has to pay any such debts/liabilities he will be free in deducting same from maintenance allowance of the wife.
4. The wife shall not start any proceedings in ending of marriage against her husband excepting adultery on the husband’s part and after the date of this agreement. If the husband does not pay the monthly allowance as aforesaid, the wife would be free to either enforcing terms of this agreement or taking any proper legal step.
5. This deed shall be cancelled on expiry of the wife (or, the expiry of either parties hereto).
IN WITNESS WHEREOF, the parties have executed this Agreement as of the date first above written.
Husband: Wife:
________________ ________________
WITNESSES
1.
2.
