Sheetal Bhagat And Another vs Jewel Arya Ji
2024 Latest Caselaw 2041 j&K

Jammu & Kashmir High Court

Sheetal Bhagat And Another vs Jewel Arya Ji on 7 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                 Serial No. 02


                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU
              Case:-           MA No. 32/2024

              Sheetal Bhagat and another                                .....Appellant(s)/Petitioner(s)

                                           Through: Mr. Nirmal Kotwal, Advocate.

                                      Vs

              Jewel Arya Ji                                                        ..... Respondent(s)

                                           Through: Mr. Mayank Gupta, Advocate.

              Coram:           HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                         ORDER

(07.10.2024)

In the instant appeal, the appellants herein have challenged judgment dated 20.08.2024 whereby the appellant No. 1 is denied maintenance by the court of learned Additional Principal Family Court, Jammu and the meager amount of Rs. 6,000/- per month has been awarded as maintenance to the appellant No. 2.

Issue notice to the respondent.

Mr. Mayank Gupta, Advocate waives notice on behalf of the respondents.

Learned counsel for the appellants states that he has already filed an execution petition. It is directed that the instant petition shall not come in the way of the execution proceedings initiated by the appellants.

Learned counsel for the appellants is directed to furnish a copy of the appeal to learned counsel for the respondent during the course of the day.

List on 25.10.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 07.10.2024 Shivalee