Ramanand Pandey vs Kanti Pandey D/O Ramrahees ...
2022 Latest Caselaw 7890 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                 FA No. 414 of 2020
                                                (RAMANAND PANDEY Vs KANTI PANDEY D/O RAMRAHEES TRIPATHI)

                                   Dated : 15-06-2022
                                         Shri H.K. Upadhyay, learned counsel for the appellant.

                                         Shri B.P. Pathak, learned counsel for respondent.

The appeal is formally admitted for hearing.

Shri Upadhayay at the outset submits that the appeal of appellant/plaintiff seeking divorce was allowed by the court below by the impugned judgment and to that extent the appellant has no grievance. The only grievance of the

appellant is relating to fixing of amount of alimony, which is exorbitant in nature. Thus, the appellant seeks to assail only that portion of the impugned judgment whereby permanent alimony is fixed. He submits that he will conclude his arguments within fifteen minutes.

Learned counsel for the respondent submits that he will consume approximately the same time, if the matter is finally heard.

Considering the aforesaid, list this matter for final hearing in the week commencing 18th of July 2022 with the liberty to mention.

                                      (SUJOY PAUL)                                  (PRAKASH CHANDRA GUPTA)
                                         JUDGE                                               JUDGE
                                   bks




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Date: 2022.06.16 09:51:08 IST