KAILASH BIHARI KAUSHIK Vs. BHAGWATI JAISWAL

JUDGEMENT

(1.) Appellant would assail the order passed by the Family Court, Korba, allowing a sum of Rs.4,97,192/- to the respondents who are his wife and daughter, respectively, as the said amount has been spent by the mother (respondent No.1) in connection with the marriage of daughter (respondent No.2).

(2.) Admittedly, appellant - Kailash Bihari Kaushik (Jaiswal) and respondent No.1 - Smt. Bhagwati Jaiswal were earlier married, but are presently residing separately without there being any lawful separation or divorce between them. Daughter - Vijay Laxmi Jaiswal (respondent No.2) was born out of their wedlock and in due course she attained the marriageable age, therefore, after finding a suitable match, her marriage was fixed and solemnised at village Faraswani on 30-4-2013.

(3.) In the application filed before the Family Court, the respondents alleged that the marriage was solemnised with usual pomp and show by performing the necessary religious rites and rituals. In the entire marriage programme as also in gifting the necessary household articles they have incurred expenditure of Rs.4,97,192/-. The break up of which is mentioned in para 4 of the impugned order.