GOPILAL SHARMA Vs. GAYATRI VYAS

JUDGEMENT

(1.) LEARNED counsel for the appellant does not want to press this appeal against the decree of Family Court passed on application by respondent for restitution of conjugal rights. The appeal is, therefore, dismissed as not pressed.

(2.) MR.Parikshit Nayak, for the appellant. The case is for enhancement of award for the death of a 46 years old house wife, who is alleged to be engaged in stitching clothes job in a small village. An award of Rs.1,32,000/- has been made, which is not considered insufficient, because at this age she was only a house wife and non-earning member. The stitching job is only spoken as an alibi. That being the position, no case for enhancement is made out. The appeal is therefore dismissed.