Madhya Pradesh High Court
Ashish Agrawal vs Smt. Jyoti Agrawal on 12 October, 2018
1 MP-3058-2018
The High Court Of Madhya Pradesh
MP-3058-2018
(ASHISH AGRAWAL Vs SMT. JYOTI AGRAWAL)
2
Jabalpur, Dated : 12-10-2018
Shri D.K.Agrawal, Advocate for the petitioner.
Heard on admission and also on interim application.
Learned counsel for the petitioner submits that the lower court has
failed to consider the evidence in proper prospective in regard to the rice
mill running by the respondent/wife and the other landed property showing
agricultural income. It is further submitted that the amount of Rs.5000/- has been awarded towards maintenance under Section 24, which is on very higher side as the petitioner is working in a ready- made private shop.
Taking into consideration the aforesaid submissions and upon perusal of the documents filed by the petitioner alongwith the petition, issue notice to the respondent on payment of P.F. by registered mode only within 7 working days , returnable within 6 weeks.
Till the next date of hearing, the petitioner will continue to pay Rs.3000/- per month instead of Rs.5000/- as maintenance awarded by the court below by the impugned order. It is made clear that this interim order will not be construed that the proceedings of the suit has to be stayed, proceedings will go on.
C.C. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE hsp Digitally signed by HARSAHAI PATERIYA Date: 24/10/2018 11:39:13