Vandana Kumari vs Grees Babu Mathur
2025 Latest Caselaw 4264 Jhar

Jharkhand High Court

Vandana Kumari vs Grees Babu Mathur on 25 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
             First Appeal No.230 of 2019
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Vandana Kumari                             ....     ....          Appellant
                               Versus
Grees Babu Mathur                          ....        ....   Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. L.C.N. Shahdeo, Advocate For the Respondent : Mr. Rohitashya Roy, Advocate Ms. Oishi Das, Advocate

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22/Dated: 25.06.2025

1. Reference may be made to the order dated 19.06.2025, from

which, it is evident that the Court has heard on the issue of One

Time Settlement for upbringing of the Children and the

expenditure which will incur in their study and marriage.

2. Admittedly herein, the respondent husband is working as Chief

Loco Inspector in the Indian Railway posted at ECR, Barwadih

under Divisional Manager, Dhanbad.

3. The respondent husband was directed to present physically

before this Court today.

4. The copy of the medical prescription issued by the Barwadih

Railway Health Unit has been produced showing therein that the

respondent husband has sustained injury today itself and as

such, he is not in a position to come to Ranchi.

5. Mr. L.C.N. Shahdeo, learned counsel for the respondent wife has

submitted that appellant wife is an Assistant Teacher in the Govt.

School but the appellant is contesting this case for the purpose of

alimony of two daughters, namely, Samiksha and Mini aged about

17 and 12 years respectively.

6. This Court, before considering the aforesaid issue, is of the view

that the affidavits on behalf of both the parties, in terms of

judgment rendered by the Hon'ble Apex Court in the case of

Rajnesh Vrs. Neha & Anr., reported in (2021) 2 SCC 324 stating

therein regarding entire income and assets, movable and

immovable for the purpose of consideration of issue of alimony.

7. Let such affidavit be filed within a week.

8. Let this matter be listed on 4th July, 2025.

9. Personal appearance of the respondent husband is, hereby,

dispensed with.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.)

Rohit/-