Dr. Pramod Gupta vs Pramila Gupta
2023 Latest Caselaw 15678 MP

Citation : 2023 Latest Caselaw 15678 MP
Judgement Date : 22 September, 2023

Madhya Pradesh High Court

Dr. Pramod Gupta vs Pramila Gupta on 22 September, 2023

Author: Chief Justice

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      FA No. 1802 of 2022
                                                 (DR. PRAMOD GUPTA Vs PRAMILA GUPTA)

                          Dated : 22-09-2023
                                Shri Vinay Singh Baghel - Advocate for the appellant.

                                Shri Manoj Tiwari - Advocate for the caveator on advance copy.

                                For the reasons assigned, I.A.No.1471 of 2023 for taking additional
                          documents on record, is allowed. The documents are taken on record.
                                Heard learned counsels.

                                I.A.No.14749 of 2022 is an application for stay of the impugned
                          judgment and decree dated 14.11.2022 passed by the Principal Judge, Family
                          Court, Rewa in Case No. RCS HM/29/2019. It is stated therein that the trial
                          Court has awarded a sum of Rs.16,75,000/- along with interest on the ground
                          that the same was not disputed. He refers to para 2 of his reply wherein he has
                          clearly denied the taking of any money or any articles from the respondent-wife.

The demand of Rs.11,00,000/- as well as Hyundai Car has been specifically denied. However, the same has not been considered while passing the impugned judgment. Hence, we are of the view that the same requires to be

stayed.

Stay of the impugned judgment dated 14.11.2022 passed by the Principal Judge, Family Court, Rewa in RCS HM/29/2019.

IA No.14749 of 2022 stands disposed off. Admit.

Post for hearing in the usual course.

(RAVI MALIMATH) (VISHAL MISHRA) Signature Not Verified Signed by: RAVIKANT KEWAT Signing time: 9/26/2023 10:43:02 AM

CHIEF JUSTICE JUDGE rk.

Signature Not Verified Signed by: RAVIKANT KEWAT Signing time: 9/26/2023 10:43:02 AM