LAWS(ORI)-2008-7-32

KHAGESWAR BISOI Vs. ARUNA BISOI

Decided On July 15, 2008
Khageswar Bisoi Appellant
V/S
Aruna Bisoi Respondents

JUDGEMENT

(1.) HEARD .

(2.) THE order dated 20.11.06 passed by the Civil Judge (Sr. Divn.), Talcher in MAT. Case No.53 of 2004 is assailed by the appellant U/s.28 of Hindu Marriage Act. The respondent -Aruna Bisoi had married the appellant according to Hindu rites and customs. Out of their wedlock, a daughter and a son were born. The daughter is now aged about 13 years and the son 7 years.

(3.) CONSIDERING the properties and income of the appellant -husband, who was working as a fitter -helper in Mahanadi Coal Fields as well as the age and requirement of the wife and two children, the Court below awarded a maintenance of Rs.5000/ - per month to be paid by the appellant -husband. Being aggrieved by the said order, the husband has approached this Court.