GHANSHYAM BASER Vs. JYOTI

JUDGEMENT

(1.) This first appeal filed under Sec. 28(4) of the Hindu Marriage Act, 1955 has been preferred by the husband, being partially aggrieved by the judgment and decree dtd. 17/7/2023 passed in RCS HM No.12-A/2023 by First Additional Judge, Garoth, District Mandsaur, under Sec. 25 of the Hindu Marriage Act, 1955. The appellant/husband has been directed to pay a sum of Rs.12,000.00 per month as maintenance to respondent/wife before the 7th of every month.

(2.) Facts in brief are that appellant/husband preferred an application under Sec. 13(1) of the Hindu Marriage Act, 1955 for dissolution of marriage solemnized on 8/5/2009 as per Hindu Rituals. The application was filed on 23/3/2023 & respondent/wife remained ex-parte before the trial Court and after recording the evidence of the appellant/husband trial Court granted the decree of divorce on the ground of cruelty as mentioned in Sec. 13(1)(ia) of Hindu Marriage Act, 1955 and also passed an order under Sec. 25 of Hindu Marriage Act, 1955.

(3.) Only the order under Sec. 25 of the Hindu Marriage Act, 1955 is under challenge.