Madhya Pradesh High Court

Yashoda Sharma vs Pramod Kumar Sharma on 9 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                                      1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                FA No. 2047 of 2023
                             (YASHODA SHARMA AND OTHERS Vs PRAMOD KUMAR SHARMA AND OTHERS)

                Dated : 09-05-2024
                          Shri D.K. Shah - Advocate for appellants.

                          Shri G.P. Singh - Govt. Advocate for State.

                          This appeal is preferred against the judgment and decree passed on
               23.09.2023 in Civil Suit No.03-A/2023 by the Family Court District Singrouli
               Head Quarter Waidhan dismissing the suit for mandatory injunction preferred

               by appellant/wife and child against respondent/respondent seeking to injunct the

pensionary benefits of respondent/husband from being defraid to any other person.

On a query made by this Court to counsel for appellant that whether dispute of the nature raised by appellant/wife falls within the four corners of any of the Clauses from (a) to (g) of Explanation in Section 7(1) of Family Court Act, time is sought and granted.

As prayed, list after two weeks.



                   (SHEEL NAGU)                                  (AMAR NATH (KESHARWANI))
                       JUDGE                                              JUDGE

               Biswal