NEELAM DEVI Vs. SATISH KUMAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant-wife (Kumari Neelam Devi) has come up in this appeal against judgment and decree dtd. 23/2/2010 passed by the learned Principal Judge, Family Court, Jehanabad in Matrimonial Case No. 21 of 2009, whereby the petition filed by the respondent-husband (Satish Kumar) under Ss. 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 (in short 'the 1955 Act') seeking dissolution of marriage by a decree of divorce, has been allowed and divorce stands granted. However, an amount of Rs.2500.00 per month was directed to be paid by the respondent-husband to the appellant-wife for maintenance of her children.

(3.) Succinctly, the marriage of appellant- Kumari Neelam Devi was solemnized with respondent-Satish Kumar in the year 1996 as per Hindu rites and ceremonies. The marriage was duly consummated; and one son and one daughter was born out of the wedlock. Third child had died in appellant's womb.