Madhya Pradesh High Court
Smt. Y (Wife) Komal Ratnani vs Mr. X (Husband) Manish Raj Manshani on 26 August, 2019
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1 FA-1484-2019
The High Court Of Madhya Pradesh
FA-1484-2019
(SMT. Y (WIFE) KOMAL RATNANI Vs MR. X (HUSBAND) MANISH RAJ MANSHANI)
1
Jabalpur, Dated : 26-08-2019
Shri Manish Kumar Tiwari, Advocate for appellant.
Heard on question of admission.
Learned counsel for the appellant argues with vehemence that only on
the point of permanent alimony, which was awarded to the tune of
Rs.3,00,000/- in a case where the respondent is having the stone-crusher, this
appeal may be admitted.
Considering the aforesaid, let notice be issued to the respondent only on the said issue on payment of process fee within three working days, if not already paid. Notice be made returnable within four weeks.
Meanwhile, record of the Trial Court be requisitioned.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
amit
Digitally signed by AMIT JAIN
Date: 26/08/2019 14:54:10