MANISH SHRIVASTAVA Vs. STATE OF H.P.

JUDGEMENT

(1.) Challenging the enhancement of compensation by learned Additional Sessions Judge, Sirmaur at Nahan from Rs.3000.00 and Rs.4000.00 awarded by learned ACJM, Court No.l, Paonta Sahib to the wife and the minor child respectively to Rs.5000.00 each, the husband-petitioner has come up before this Court on the grounds that he and his mother are suffering from severe medical problem and he has no source of income and is even unable to get medical treatments and thus, he has no sufficient means to pay enhanced compensation.

(2.) Both husband and wife stand divorced by a decree dtd. 12/5/2017 passed by the learned Additional Sessions Judge, Sirmaur District at Nahan in HMA No.5-N/3 of 2014/13.

(3.) Petitioner-husband does not claim that he has challenged such decree by filing an appropriate petition in this Court.