KRUPABEN BHARGAVPURI GOSAI Vs. BHARGAVPURI HEMPURI GOSAI

JUDGEMENT

(1.) By way of the present petition filed under Articles 226 and 227 of the Constitution of India, petitioner has prayed for the following reliefs:-

(2.) Heard learned advocate Mr.Ankit Shah for the petitioner. Though served, none appeared for respondent.

(3.) Learned advocate for the petitioner - original opponent - wife submitted that the respondent herein - husband filed an Execution Petition No.13 of 2019 under Order XXI Rule 11 of the Code of Civil Procedure for the execution of judgment and decree dtd. 28/5/2019 passed in Hindu Marriage Petition No.26 of 2018. The respondent- husband is the decree holder of the judgment and decree passed in the proceedings under Sec. 9 of the Hindu Marriage Act, 1955. It is submitted that the husband- respondent prayed for the relief under Order XXI Rule 32 and 33 of the Code of Civil Procedure . The petitioner herein was ordered to pay an amount of Rs.2000.00 per month to the respondent - husband herein as periodical amount from the date of execution and further directed to pay Rs.1000.00 towards the cost of execution.