Shri Krishnapal Singh Tanwar vs Smt. Alka Tanwar
2025 Latest Caselaw 3701 MP

Madhya Pradesh High Court

Shri Krishnapal Singh Tanwar vs Smt. Alka Tanwar on 8 August, 2025

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                             1                                  FA-2271-2023
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       FA No. 2271 of 2023
                                          (SHRI KRISHNAPAL SINGH TANWAR Vs SMT. ALKA TANWAR )



                           Dated : 08-08-2025
                                 Shri Manikant Sharma - Advocate for appellant.

                                 Shri Arpan Shrivastava - Advocate for respondent.

Appellant has filed appeal against judgment and decree dated 03/05/2023 passed by Principal Judge, Family Court, Katni in RCS HM No.107/2020.

Counsel appearing for appellant submitted that trial Court has granted decree of divorce on ground of cruelty. On basis of evidence which has been adduced before the trial Court and also taking into consideration various conciliation proceedings which took place between parties, it was held that it was not possible for appellant and respondent to restart their married life. Trial Court held that maintenance amount of Rs.40,000/- (Rs.20,000/- to wife and Rs.10,000-10,000/- to children) and permanent alimony of Rs.20,00,000/- will suffice for livelihood of respondent and education of her children. Custody of children was also granted to respondent. It is submitted

that as per decree, appellant has deposited lump sum amount of Rs.20,00,000/-. Said amount has been withdrawn and immediately thereafter an appeal has been preferred by respondent. After filing of appeal by respondent, he was also forced to file First Appeal before this Court.

Counsel appearing for respondent submitted that Rs.20,00,000/- as lump sum compensation and Rs.40,000/- per month as maintenance is very

2 FA-2271-2023 less for respondent.

In view of aforesaid submissions, parties are directed to file affidavit regarding their source of income. Respondent may also file details of expenses, which respondent has to bear in a month living in Bhopal city. .

List the matter in week commencing 01/09/2025.

                                 (VISHAL DHAGAT)                            (RAMKUMAR CHOUBEY)
                                      JUDGE                                       JUDGE
                           as