Sukhdev Singh Vs Sukhbir Kaur
.... tion of nullity. 16. The following are the decrees which may be passed under the 1955 Act: a. A decree under Section 9 of restitution of conjugal rights; b. A decree under Section 10 of judicial separation; c. A decree under Section 11 declaring a marriage as void ...
Supreme Court Of India
Santilata Behuria Vs State Of Odisha And Others
.... observation, the petition was disposed of. There should not be interference. Mr. Bose responds, in the petition particulars were given to demonstrate that statements in the affidavit are untrue and incorrect with potential to jeopardize his client’s claim for maintenance. 3. Sections 193 ...
Orissa High Court
Rajnesh Vs Neha & Anr
.... of the said amount. If the order passed in the previous proceeding requires any modification or variation, the party would be required to move the concerned court in the previous proceeding. II Payment of Interim Maintenance (i) The proviso to Section 24 of the HMA (inserted vide Act ...
Supreme Court Of India
Ganga Prasad Srivastava Vs Additional District Judge Gonda And Others
.... ction 25 is dependent on the passing of a decree, leading to disruption of the status of the spouses or a marital disruption, whereas the claim of a spouse under the provisions of Hindu Adoption and Maintenance Act, 1956 does not. Under that Act, the spouse can seek maintenance under the provisi ...
Allahabad High Court (Lucknow Bench)
Sushil Kumar and Others Vs Tara Devi
.... ty even in the hands of a transferee from her husband who had notice of her right to maintenance under the Hindu Adoptions and Maintenance Act. No doubt, but for the devise, she would have obtained the property absolutely as an heir, being a Class I heir. But, since the devise has intervened, the qu ...
High Court of Himachal Pradesh
Bhavana N. Shah Vs Nitin Chimanlal Shah
.... ration, intention to bring cohabitation permanently to an end, the element of persuasion. In the communication sent by the wife to the husband and more so in her pleading and oral evidence before the Court, the appellant wife has given admission on the above aspects. The fact that the parties separa ...
Bombay High Court
Suman Anand Bhambri Vs Sapna
.... circumstances, it is clear that said submission and argu of the husband is also worthless and useless. 58. The wife initially in her petition had claimed Rs. 6,000 p.m., for her maintenance and thereafter, by amendment of her petition she has now claimed Rs. 15,000 p.m., for her maintenance. More ...
Gujarat High Court
Manivannan Vs Thenmozhi
.... e was otherwise justified on fact and law, the procedures and the fora should not stand in her way and let her cash on her claim overruling all objections. It was asserted that the Amritsar Court had jurisdiction to grant relief, as asked for, because once upon a time it was seisin of the petition f ...
Madras High Court
Shantiranjan Saha Vs Pranati Saha and Another
.... nsion in the mind of the other spouse about his/her mental welfare than the conduct and amount of cruelty in a delicate human relationship like matrimonial, one has to see the probability. In GVN Kameswara Rao''s case (supra) paras 10, 11 and 12 of the SCC read as follows: 10. The omission of the ...
Gauhati High Court (Shillong Bench)
Smt. Manju Kamal Mehra Vs Mr. Kamal Pushkar Mehra <BR> Mr. Kamal Pushkar Mehra
.... been justified in asking for dissolution of the marriage u/s 13(1A) of the said Act on the ground that there was no resumption of co-habitation between the parties for one year or thereafter, after the decree u/s 9 of the said Act was passed, but he has not done so and the leaned counsel for the hu ...
Bombay High Court
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