PARMESHWARI DANSENA Vs. ONKAR DANSENA

JUDGEMENT

(1.) The instant appeal is by the wife against the judgment and decree dtd. 1/8/2016 passed by the Judge, Family Court, Raigarh, in civil suit No.F-44A/2014.

(2.) Learned counsel appearing for the appellant/wife would submit that the respondent/husband has remarried, as such, it will be difficult for her to restore to the matrimonial ties and it is submitted that the alimony which has been granted to the wife was too meager and even return of the gift items, which were given at the time of marriage, to the wife was not considered by the learned Family Court for any return. Therefore, the same may be directed to be returned to the wife along with prayer for enhancement of alimony.

(3.) On the earlier date since the submission was made by the wife that primarily challenge is not to the divorce for the reason that the husband had already remarried the alimony part may be reconsidered, both the parties were directed to file affidavits and necessary documents to show the income and the properties held by them, both movable and immovable. Accordingly, affidavits have been filed.