NANDA Vs. GOPAL DAS

JUDGEMENT

(1.) In this appeal filed under Section 28 of the Hindu Marriage Act, judgment and decree dated 08.12.2004 passed by learned Addl. District Judge, Barmer in Civil Misc. Case No.194/1996 is under challenge, whereby, the learned trial Court decreed the suit for divorce filed by the respondent.

(2.) After hearing learned counsel for the respective parties, I am of the opinion that no error apparent has been committed by the learned trial Court while passing the decree of divorce. The judgment impugned in this appeal is well worded and passed after due consideration of the evidence on record. The trial Court has given issue-wise finding which is not required to be interfered with. In this view of the matter, no interference to the extent of granting decree of divorce by the trial Court is dismissed.

(3.) However, with regard to one-time maintenance amount which is Rs.50,000/- granted by the trial Court, I am of the opinion that said amount requires to be enhanced. Therefore, in the interest of justice, maintenance amount granted by the learned trial Court under Section 25 of the Hindu Marriage Act is enhanced to Rs.85,000/-.