AGREEMENT FOR MAINTENANCE OF WIFE AND DAUGHTER
This agreement is made
BETWEEN
s/o ____________ r/o __________ (After it called the husband) of the ONE PART.
AND
Mrs. __________ wife of _________ and d/o ____________ resident at ___________ (After it called the wife) of the OTHER PART.
Whereas unhappy disagreement and controversies have emerged between parties hereto, who being husband and wife and could not be accommodated by interference of friends/well-wishers, they by mutual agreement and consent are now residing separately from each other and for that manor they have consented to the arrangement as hereunder stated:
Now it is hereby consented as below:
1. The husband shall be paying or causing to be paid regularly to the wife till she will live separately a maintenance allowance of Rs. ______ monthly and subsequent sum of Rs. _________ monthly for the daughter ________, on that score till their daughter lives with and is maintained by wife and is unmarried.
2. In consideration of such payment/payments as stated above, the wife shall not incur any debt/responsibility on securities of husband nor otherwise pledge nor institute any action/proceedings against the husband due to her maintenance/support or that of the daughter and but shall pay for and discharge all her debts/liabilities and keep the husband and his property compensated against all actions/proceedings relating thereto.
3. Provided however it is hereby consented that despite hereinbefore contained no monthly allowances as hereunder consented shall be paid for time during which wife shall live/reside with the husband and be maintained by him.
In witness whereof the parties hereto have executed these presents on the day, month and year first above-written.
Date:
Husband
Wife
WITNESSES:
