Priyanka Gupta vs Vivek Kumar
2026 Latest Caselaw 297 Jhar

Jharkhand High Court

Priyanka Gupta vs Vivek Kumar on 19 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    F.A. No.51 of 2023

      Priyanka Gupta                    ...       Appellant

                            Versus

      Vivek Kumar                       ...       Respondent

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Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mrs. Shilpi Sandil Gadodia, Advocate Ms. Sanya Kumari, Advocate Ms. Nidhi Lall, Advocate Mr. Anish Lal, Advocate For the Respondent : Mrs. Saman Ahmad, Advocate

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Order No.18/Dated: 19.01.2026

1. Heard Mrs. Saman Ahmad on the instruction of Mr. Amit Kumar Sinha, learned counsel for the respondent on record.

2. Mrs. Saman Ahmad, learned counsel for the respondent-husband has submitted that the impugned judgement has been passed on the application filed on behalf of appellant-wife for seeking dissolution of marriage on the ground of cruelty. Although the same has been decreed in favour of the appellant-wife but while passing the decree of dissolution of marriage, the claim of permanent alimony has been discarded on the only ground that the appellant-wife is getting salary of more than Rs. 80,000/- (eighty thousand) per month. As such, she is capable to maintain herself and her daughter.

3. Mrs. Shilpi Sandil Gadodia, the learned counsel for the appellant has contended that it is not a question

of maintaining the appellant or her daughter, rather the question is maintaining herself and her daughter as per the living standard of her husband. She has referred the judgment passed by the Hon'ble Apex Court in this regard as rendered in the case of Kiran Jyot Maini V. Anish Pramod Patel reported in 2024 SCC OnLine SC 1724.

4. This Court, considering the aforesaid contention and as per the consideration made with respect to the issue of alimony which is to be based upon the living standard of the husband depending upon the price index, is of the view that Mrs. Saman Ahmad, the learned counsel for the respondent is to place on record the details of assets including the pay-slip and entire details of salary alongwith the statement of account of the respondent-husband by way of an affidavit.

5. Let the said affidavit be filed by the learned counsel for the respondent, for its consideration on or before the next date of hearing.

6. List this case on 05.02.2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

19th January, 2026 R.K/Rajnish