VISHWANATH Vs. KAMLA DEVI

JUDGEMENT

(1.) The defendant/husband is the appellant, who aggrieved by the judgment and decree dtd. 6/4/2021, passed by the learned Principal Judge, Family Court, Hamirpur, whereby the suit of the plaintiff/wife was partly decreed and maintenance @ Rs.5000.00 per month was awarded in her favour w.e.f. 25/6/2014 till her lifetime, has filed the instant appeal.

(2.) The parties shall be referred to as the "plaintiff" and "defendant".

(3.) The plaintiff filed a suit for recovery of arrears of past maintenance of Rs.1,20,000.00 @ Rs.10,000.00 per month w.e.f. 25/6/2014 to 25/6/2015 and future maintenance at the same rate with a prayer to create charge over the land of the defendant comprised in Khata No.91, Khatauni No.91, Khasra Nos. 107, 173, 420, 462, 478, 483, 491, 521, 694, 698 and 786 Kita 11 measuring 7K-10M, as per jamabandi for the year 2005-06, situated in Tika Dhangu, Mouza Ugialta, Tehsil and District Hamirpur, H.P. and consequential relief of permanent prohibitory injunction for restraining the defendant from alienating the suit land was also claimed.