Divyanshu Jaiswal vs Ankita Jaiswal
2025 Latest Caselaw 2204 Chatt

Chattisgarh High Court

Divyanshu Jaiswal vs Ankita Jaiswal on 28 February, 2025

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                   HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by RAVVA UTTEJ
KUMAR RAJU                               Order Sheet
Date: 2025.03.01
11:25:42 +0530
                                   FA(MAT) No. 83 of 2025


        Divyanshu Jaiswal S/o Birendra Kumar Jaiswal aged about 35 years, R/o
        Village Lakhanpur Near Water Tank Police Station and Tehsil Lakhanpur
        District - Surguja Chhattisgarh (Plaintiff/ Applicant)
                                                                      ...Appellant


                                            Versus


        Ankita Jaiswal D/o Jagdish Prasad Jaiswal W/o Divyanshu Jaiwal aged
        about 32 years, R/o Village Takhatpur Police Station and Tehsil Takhatpur
        District - Bilaspur Chhattisgarh (Defendant / Non - Applicant )
                                                                    ... Respondent

28/02/2025 Mr. Ashesh Kumar, counsel appears on behalf of

Mr. Siddharth Pandey, learned counsel for the

appellant.

Mr. Ravindra Sharma, learned counsel accepts

notice on behalf of the respondent, hence issuance of

notice stands dispensed with.

Heard on I. A. No. 01/2025, which is an

application for stay, the effect and operation of the

judgment and decree dated 22.01.2025 passed in Civil

Suit No. 655A/2018.

Learned counsel for the appellant submits that

the appellant has preferred the present appeal against

the judgment and decree dated 22.01.2025 passed by

the learned Family Court in Civil Suit No. 655A/2018,

whereby the divorce petition filed by the appellant has

been allowed and he has been directed to pay a sum of

Rs. 10,00,000/- (Rupees Ten Lakhs Only) as

permanent alimony in addition to the maintenance

amount being paid in Misc. Cr. Case No. 166 of 2018.

He further submits that he has prima facie good case in

his favour and has a chance of success in the appeal,

therefore, the effect and operation of the impugned

judgment may be stayed till the final disposal of this

appeal.

Learned counsel for respondent strongly opposes

the prayer of the appellant and submits that the learned

trial Court minutely appreciated the oral and

documentary evidence and rightly passed the decree in

favour of the respondent. So, this appeal is without any

merit and liable to be dismissed at motion stage itself.

Heard both the counsel for the parties and

perused the material available on record including the

record of learned trial Court.

Looking to the facts and circumstances of the

case, the effect and operation of the impugned

judgment and decree dated 22.01.2025 shall remain

stayed till the final disposal of this appeal. Thus, I. A.

No. 01/2025 stands disposed of.

At the request of learned counsel for both the

parties, list this case along with FA (MAT) No. 77 of

2025.

                     Sd/-                      Sd/-
                (Rajani Dubey)           (Sachin Singh Rajput)
                    Judge                         Judge

Uttej