Akhilesh Prajapati vs Silochana Prajapati
2025 Latest Caselaw 6330 MP

Madhya Pradesh High Court

Akhilesh Prajapati vs Silochana Prajapati on 20 August, 2025

                                                           1                                CRR-773-2025
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                CRR No. 773 of 2025
                                      (AKHILESH PRAJAPATI Vs SILOCHANA PRAJAPATI AND OTHERS )



                           Dated : 20-08-2025
                                 Shri Pramendra Singh Thakur- Advocate for the applicant.
                                 None for respondents.

Heard on I.A. No.4098/2025, an application under Section 5 of the Limitation Act for condonation of delay.

There is delay of 101 days in filing the present revision. For the reasons stated in the application, I.A. No.4098/2025 is allowed and delay is hereby condoned.

Also heard on I.A. No.4096/2025, an application for grant of stay. The learned Family Court vide impugned order directed the applicant to pay Rs.4,000/- as maintenance to the respondents.

It is submitted by learned counsel for the applicant that vide judgment dated 05.08.2024 a decree for restitution of conjugal rights has been passed in favour of the applicant on the very same day i.e.

05.08.2024 despite that the respondent No.1 did not restore the conjugal rights and she is continuously living separately without any sufficient reason.

Learned counsel for the applicant has placed reliance upon the judgment passed by the Coordinate Bench of this Court in CRR No.829/2014 (Anil Jain vs. Smt. Sunita and others) decided

2 CRR-773-2025 on 29.11.2016.

Looking to the facts and circumstances of the case, without commenting on merits, the operation of the impugned order dated 05.08.2024 in MJCR No.27/2023 is stayed till next date of hearing.

(RAMKUMAR CHOUBEY) JUDGE

SS