PRAKASH CHANDRA Vs. RAJKUMARI ALIAS JYOTI

JUDGEMENT

(1.) THIS appeal, Under Section 28 of the Hindu Marriage Act, 1955 (for short "the Act")/ is directed against the order dated 14. 10. 1993 passed by First Additional District Judge, Khargone in Civil Suit No. 5-A/1984, whereby it allowed the application of the respondent which was filed Under Section 25 of the Act for grant of permanent alimony and maintenance.

(2.) THE brief facts of the case are that the appellant/husband filed divorce petition on 7. 3. 1984 against the respondent/wife Under Section 13 of the Act. The appellant/husband did not prosecute the same and ultimately the application for divorce was dismissed and thereafter the Trial Court considered the application of the respondent/wife Under Section 25 of the Act for grant of permanent alimony and maintenance and by the impugned order dated 14. 10. 1993 allowed the same and directed the appellant/husband to pay a sum of Rs. 500. 00 per month to the respondent /wife as a permanent alimony and for maintenance w. e. f. 7. 3. 1984 being the date of presentation of main petition for divorce till whole life, against which the appellant/husband has filed this appeal challenging the impugned order.

(3.) I have heard Mr. D. M. Shah, learned Counsel for appellant/husband; Mr. T. M. Panjwani, learned Counsel for respondent/wife; perused the impugned order and record of the case.