Simpi Kumari vs Vikash Kumar Singh
2025 Latest Caselaw 6244 Jhar

Jharkhand High Court

Simpi Kumari vs Vikash Kumar Singh on 6 October, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        F.A. No.111 of 2024
                               ---------

   Simpi Kumari                                     .....     Appellant
                               Versus
  Vikash Kumar Singh                             .....     Respondent
                        ---------

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

---------

For the Appellant : Mr. Sourabh Kr. Das, Advocate Mr. Abhishek Kumar, Advocate For the Respondent : Mr. Awnish Shankar, Advocate

---------

08/Dated: 06th October, 2025

1. We have heard learned counsel for the parties.

2. The appellant-wife namely, Simpi Kumari, is present.

3. Learned counsel appearing for the appellant, on instruction of the appellant, has submitted that she is not interested in living together.

4. However, argument has been advanced that the learned family court ought to have taken into consideration the issue of permanent alimony at the time of passing the decree of dissolution of marriage, by the impugned judgment.

5. Learned counsel for the appellant has submitted that the consideration may be made with respect to the issue of alimony, since, the appellant-wife is at the age of 25 years having a female child, aged about 02 years.

6. Learned counsel appearing for the respondent-husband has submitted that the matter may be considered on the issue of permanent alimony.

7. Learned counsel for the parties, therefore, is being directed to file their respective affidavits, in terms of the judgment, passed by the Hon'ble Apex Court in the case of Rajneesh Vs. Neha & Anr., reported in (2021) 2 SCC 324.

8. As prayed for by the learned counsel for the parties, let this matter be listed on 25.11.2025, so that the affidavits on behalf of both the parties be filed on or before the next date of hearing.

(Sujit Narayan Prasad, J.)

06th October, 2025 (Rajesh Kumar, J.) Chandan - Mohanty/-