OM TIWARI Vs. SHIKHA TIWARI

JUDGEMENT

(1.) We have heard Sri B.D. Shukla for the appellant and have perused the record.

(2.) The instant appeal has been filed under Section 19 of the Family Courts Act, 1984 challenging the orders dated 02.05.2019 and 02.04.2019 passed by the Additional Principal Judge, Family Court, Court No.2, Kanpur Nagar in Matrimonial Case No.1026 of 2008 filed under Section 13 of the Hindu Marriage Act, 1955.

(3.) By order dated 02.04.2019, on application of defendant-respondent, an additional issue was framed, that is, "whether the defendant is entitled to permanent alimony".