AJAY AHUJA Vs. MANJU AHUJA

JUDGEMENT

(1.) THIS appeal under Section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'act' for short), is directed against the order dated 4. 9. 1995 in M. J. C. No. 37/93 by Fourth Additional District Judge, Jabalpur, granting permanent alimony of Rs. 2,000/- per month besides an amount of Rs. 60,000/- to the respondent/wife.

(2.) UNDISPUTABLY, the parties were married at Jabalpur. The appellant/ husband filed an application for divorce under Section 13 of the 'act' registered as C. S. No. 148-A/91. The suit was decided in favour of the appellant/husband and a decree for divorce was granted on 21. 12. 1993.

(3.) THE respondent/wife thereafter filed the present petition on 24. 12. 1993 under Section 25 of the 'act', for grant of permanent alimony and claimed a sum of Rs. 2 lacs. The averments in the petition were that though she has enrolled as an Advocate and has started working as a trainee Junior Lawyer in the High Court of M. P. at Jabalpur, yet she has no independent income from the profession. She has further averred that she requires reasonable amount for accommodation, for office furniture, library, etc. It was also averred that she is in helpless condition and requires support and maintenance for herself. It was averred that the appellant/ husband is an employee of Punjab National Bank. Therefore, prayer was made that permanent alimony in the sum of Rs. 2 lacs be granted.