Smt. Shalini Yadav vs Shubham Yadav
2025 Latest Caselaw 4708 MP

Madhya Pradesh High Court

Smt. Shalini Yadav vs Shubham Yadav on 21 February, 2025

                                                              1                                FA-301-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        FA No. 301 of 2025
                                                 (SMT. SHALINI YADAV Vs SHUBHAM YADAV )



                           Dated : 21-02-2025
                                  None for appellant.

                                  I.A. No.3643/2025; an application for stay on behalf of the appellant.
                                  Appellant impugns judgment and decree dated 25.01.2025 whereby the
                           appeal filed by the respondent under Section 9 of the Hindu Marriage Act,

1955 has been allowed.

It is contended in the appeal that the Family Court has erred in not appreciating that there was a valid reason for the appellant to not join the company of the respondent and also the respondent had physically and mentally tortured the appellant and made demands for dowry.

Issue notice ; returnable after four weeks.

In view of the above, operation of judgment and decree dated 25.01.2025 is stayed till the next date of hearing.

                                 (SANJEEV SACHDEVA)                                  (VINAY SARAF)
                                        JUDGE                                            JUDGE
                           m/-