MADHU MISHRA @ GUDIA Vs. PREM KUMAR MISHRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present petition, the petitioner is seeking modification of the orders dated 15.12.2017 and 24.3.2018 passed by the Principal Judge, Family Court, Allahabad in Execution Case No. 20 of 2016, which had been filed for execution of the orders/judgment dated 4.3.2013, 10.4.2013 and the order dated 2.5.2017, passed in the proceedings arising out of the Divorce Suit, namely Matrimonial Case No.187 of 2003.

(3.) By means of the orders impugned, the court below has refused to grant maintenance to the petitioner in execution of decree dated 5.7.2013, beyond the date of the decree of the trial court i.e. 3.8.2007 as granted by this Court vide judgment and order dated 4.3.2013, with the dismissal of First Appeal No.247 of 2007 and disposal of First Appeal No.707 of 2008.