Bikash Kumar Bhuiya vs Pushpa Devi
2022 Latest Caselaw 4940 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)

                               FA No. 187 of 2019

Bikash Kumar Bhuiya                                      .....    ....      Appellant
                                      Versus
Pushpa Devi                                             ....   ....     Respondent
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Abhilash Kumar, Advocate For the Respondent : Mrs. (Dr.) Vandana Singh, Amicus

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th Order No. 11/Dated: 6 December 2022 The present First Appeal has been filed by the husband who is aggrieved of the judgment dated 28th March 2019 passed in Original Suit No. 28 of 2017/65 of 2016 (in short, "divorce case").

Mrs. (Dr.) Vandana Singh, the learned Amicus draws our attention to Section 24 of the Hindu Marriage Act, 1955 to submit that the husband who has dragged the wife to this Court is required to pay maintenance pendente lite to the respondent.

On the court's query, the learned counsel for the appellant is unable to inform the Court whether or not the appellant has been paying maintenance to his wife.

Let an affidavit be filed by the appellant in this regard within a period of four weeks.

Post this matter on 10th January 2023.

(Shree Chandrashekhar, J.)

Sharda/Nibha (Ratnaker Bhengra, J.)