Smt. Preeti Sen vs Shobhnath Sen
2025 Latest Caselaw 4710 MP

Madhya Pradesh High Court

Smt. Preeti Sen vs Shobhnath Sen on 21 February, 2025

                                                               1                                    FA-212-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         FA No. 212 of 2025
                                                    (SMT. PREETI SEN Vs SHOBHNATH SEN )



                           Dated : 21-02-2025
                                  None for the appellant.

                                  Issue notice ; returnable after four weeks.
                                  I.A. No.2460/2025; an application for stay on behalf of the appellant.
                                  Appellant impugns judgment and decree dated 28.12.2024 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 there was a valid ground for not living with the respondent and the Family Court has erred in not considering the aspect of threat to the appellant as well as the demand for dowry.

In view of the above, operation of judgment and decree dated 28.12.2024 is stayed till the next date of hearing.

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