MUKESH VISHWAKARMA Vs. RANI

JUDGEMENT

(1.) THIS first appeal preferred under section 28 of the Hindu Marriage Act 1955 arises out of Judgement and decree dated 31 -7.2014 passed by Additional District Judge, Ganjbasoda, District Vidisha in Civil Suit No. 110 -A/2013 whereby while decreeing the suit for divorce in favour of the respondent wife by annuling the marriage in question, the Family Court has directed the petitioner husband to pay maintenance for the minor children residing with the respondent wife at the rate of Rs. 1,000/- per month per child with further direction that said amount be deposited in a Nationalized Bank in shape of Time Deposit so that the amount can be utilized for the welfare of children after attaining the age of maturity.

(2.) LEARNED counsel for the rival parties are heard on the question of admission.

(3.) THE sole ground raised in this appeal by the appellant husband is that he is unemployed and therefore he cannot afford to pay the amount of maintenance ordered by the Family Court in favour of his minor children.