Dharmesh Kumar vs Smt. Neha
2025 Latest Caselaw 6321 MP

Madhya Pradesh High Court

Dharmesh Kumar vs Smt. Neha on 20 August, 2025

                                                              1                              CRR-2858-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRR No. 2858 of 2025
                                               (DHARMESH KUMAR Vs SMT. NEHA AND OTHERS )



                           Dated : 20-08-2025
                                 Shri Mithlesh Pd. Tripathi- Advocate for the applicant.
                                 None for the respondents though served.

Heard on IA No.14913/2025, an application for stay. The learned Principal Judge, Family Court, Burhanpur vide order dated 23.5.2025 has directed the applicant to pay Rs.5,000/- per month as

maintenance to the respondent No.1.

Learned counsel for the applicant has submitted that the learned Principal Judge, Family Court, Burhanpur vide judgment dated 24.12.2024 in RCS HM/129/2022 has declared the marriage of applicant and respondent No.1 as void on the ground that the respondent No.1 had concealed the factum of her first marriage with one Pankaj solemnized in the year 2008.

Looking to the facts and circumstances of the case and without commenting into merits of the case, it is directed that till next date of hearing, the operation of the impugned order dated 23/5/2025 passed in MJCR

No.108/2023 by the Principal Judge, Family Court, Burhanpur shall remain stayed.

List the case after four weeks.

(RAMKUMAR CHOUBEY) JUDGE

2 CRR-2858-2025 Ansari