Devi Singh vs Smt. Kiran Pal
2023 Latest Caselaw 17599 MP

                                                              1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                       FA No. 1930 of 2022
                                                      (DEVI SINGH Vs SMT. KIRAN PAL)

                           Dated : 19-10-2023
                                 Shri Arpan Shrivastav - Advocate for appellant.

                                 Respondent-wife being served in January, 2023 neither appeared nor

represented.

The challenge in this appeal is to a decree of divorce passed in favour of the husband.

The husband has filed this appeal solely aggrieved by the decree so far it relates the relief granted in paragraph No.58-e of the impugned judgment. To the extent of grant of maintenance amount of Rs.5,00,000/- to each of the three children born of out of the wedlock.

Learned counsel for appellant Shri Arpan Shrivastav intends that that no such direction could have been issued in favour of the children, since Section 25 of HM Act stipulates grant of permanent alimony to only husband or wife but not to the children.

Since short point is involved, this Court deems it fit to list this case for

final hearing on any Wednesday or Thursday in month of November, 2023.

As regards I.A. No. 15748/2022 is concerned, it is directed that till the next date of hearing the direction contained in impugned judgment dated 17.11.2022 in paragraph No. 58-e shall remain stayed.

                             (SHEEL NAGU)                                                     (HIRDESH)
                                JUDGE                                                           JUDGE

                           Akm


Signature Not Verified
Signed by: AKANKSHA
MAURYA
Signing time: 20-10-2023
11:33:51