ARUN KUMAR Vs. KUNTILIKA

JUDGEMENT

(1.) THIS first appeal takes exception to the judgment and decree passed by the Illrd Additional District Judge, Chhindwara, dated 6.5.1999 in Civil Suit No. 16 - A/1994.

(2.) THE trial Court has decreed the suit filed by the appellant for divorce and while doing so awarded monthly maintenance of Rs.5,000/ - to be paid to the respondent - wife and minor son who was around 5 years at the time of the institution of the suit. In addition, the trial Court directed the appellant to pay sum of Rs.50,000/ - as one time maintenance towards higher education expenses for the minor son. In the present appeal, the decree of divorce has not been questioned. The challenge is only to the quantum of monthly maintenance and one time maintenance ordered to be paid to the wife for her maintenance as well as maintenance of minor son.

(3.) THE respondent though served has not chosen to appear.