HARDEV Vs. ANURADHA

JUDGEMENT

(1.) CALLING in question tenability of the judgment and decree dated 22.04.04 passed by the Additional District Judge Khurai in Civil Suit No. 48 -A/2000 in the matter of allowing the suit filed by the plaintiff husband for dissolution of marriage and in the matter of granting of maintenance @ Rs. 2,000 per month, this appeal has been filed limited to the extent of maintenance granted only.

(2.) APPELLANT and non -appellant were married on 11.12.99 and it is said that they lived together for about 6 -8 months i.e. upto August 2000 and now they are living separately since then. On the grounds of various factors like cruelty and desertion, the suit in question has been filed by the plaintiff husband which has been decreed.

(3.) IN the said proceedings, respondent wife contested the matter and also claimed permanent alimony. The suit for dissolution of marriage has been allowed. However, as the maintenance of Rs. 2,000/ - per month has been granted, this appeal has been filed by the plaintiff husband only to the effect of challenging the maintenance granted as indicated hereinabove. It may be taken note of that the wife did not challenge the decree for dissolution of marriage nor did she file any counter claim. That being so, the only question warranting consideration by us is as to whether the maintenance granted being in accordance to law or otherwise.