Pooran Lal Ahirwar vs Smt. Kiran Ahirwar
2023 Latest Caselaw 22131 MP

Madhya Pradesh High Court

Pooran Lal Ahirwar vs Smt. Kiran Ahirwar on 21 December, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

                                                        1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                 FA No. 1878 of 2023
                                         (POORAN LAL AHIRWAR Vs SMT. KIRAN AHIRWAR)

                Dated : 21-12-2023
                           Shri Shyam Yadav - Advocate for appellant.

                           Ms. Shavyat Yadav - Advocate for respondent.

Parties are directed to exchange their pleadings. Challenge in this appeal is by appellant/husband to the judgment and decree by which divorce has been granted to appellant/husband but on certain

conditions which are assailed herein.

One of the conditions assailed is grant of permanent alimony of Rs.8 lakhs to respondent/wife.

Learned counsel for appellant/husband is unable to satisfy this Court as to whether any objection to the application u/S.25 of the Hindu Marriage Act, 1955 filed by respondent/wife was taken by appellant/husband in the Family Court or not.

At this juncture, learned counsel for appellant seeks time to argue the matter.

List in February, 2024.

                   (SHEEL NAGU)                                           (DEVNARAYAN MISHRA)
                       JUDGE                                                     JUDGE

               Biswal