Sri Manish Ranjan vs Sweta Rani
2022 Latest Caselaw 4392 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Appellate Jurisdiction)
                First Appeal No. 110 of 2019
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Sri Manish Ranjan                                                    ... Appellant
                           Versus

Sweta Rani                                                     ... Respondent
                                With
                    First Appeal No. 117 of 2019
Sweta Rani                                                           ... Appellant
                                   Versus

Manish Ranjan                                                      ... Respondent
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mrs. Ritu Kumar, Advocate Mr. Rohit Agarwal, Advocate [in First Appeal No. 110 of 2019] Mr. Mukesh Kumar Dubey, Advocate [in First Appeal No. 117 of 2019] For the Respondent : Mrs. Ritu Kumar, Advocate Mr. Rohit Agarwal, Advocate [in First Appeal No. 117 of 2019] Mr. Mukesh Kumar Dubey, Advocate [in First Appeal No. 110 of 2019]

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Order No. 12/Dated: 3rd November 2022

First Appeal No. 117 of 2019 The following prayer has been made in First Appeal No. 117 of 2019:

"1. That by virtue of this present appeal, the appellant named hereinabove intends to move this Hon'ble Court for setting aside of the order dated 11.07.2018 decree dated 27.07.2018 passed in Original Suit No. 27 of 2017 passed by Smt Veena Misra, Principal Judge, Family Court, Seraikella Kharsawan, by which the application of the appellant under section 13(1) of the Hindu Marriage Act, 1955 has been allowed and a permanent alimony of Rs. 25,00, 000 has been granted in favour of the appellant."

However, in course of hearing, Mr. Mukesh Kumar Dubey, the learned counsel for the appellant submits that he has been instructed by the appellant to confine the present First Appeal only to quantum of alimony granted by the Family Court while granting divorce - she is seeking enhancement of the amount

with First Appeal No. 117 of 2019

of alimony.

The learned counsel for the appellant shall file an affidavit sworn by the appellant in this regard, within two weeks.

First Appeal No. 110 of 2019

The following prayer has been made in First Appeal No. 110 of 2019:

"1. That the present of memo of appeal is directed against the judgment dated 11.7.2018 and signing of decree dated 27.7.2018 passed by Smt. Veena Misra, Learned Principal Judge, Family Court, Seraikella (Kharsawan) in Original Suit No. 27/2017 whereby and where under by the aforesaid judgment and decree the suit filed by the respondent/petitioner under section 13(1) (ia)(ib) of the Hindu Marriage Act for dissolution of marriage was allowed ex-parte and also awarded permanent alimony of Rs.2500000/- in favour of the respondent/petitioner."

However, in course of hearing, Mrs. Ritu Kumar, the learned counsel for the appellant submits that she has been instructed by the appellant to confine the present First Appeal only to quantum of alimony granted by the Family Court while granting divorce - it is on the higher side.

The learned counsel for the appellant shall file an affidavit sworn by the appellant in this regard, within two weeks.

First Appeal No. 110 of 2019 with First Appeal No. 117 of 2019

Post these matters on 23rd November 2022.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/