GANGOO NISHAD Vs. KAMLA NISHAD

JUDGEMENT

(1.) Applicant-husband has challenged the order granting maintenance amounting to Rs. 700/- per month to his wife non-applicant. Mr. Praveen Dhurandhar, learned counsel appearing for the applicant would submit that marriage of the applicant with non-applicant was solemnized in the year 1962 and she is living separately 10 years of marriage and the application for maintenance was filed on 09/05/2003 without explaining the delay of 30 years in filing the same therefore, the order granting maintenance be set aside.

(2.) On the other hand, Mr. Uttam Pandey, learned counsel appearing for the non-applicant would submit that the applicant never raised the ground of delay before the Family Court and contested the application on merits.

(3.) I have heard learned counsel appearing for the parties and perused the record with utmost circumspection.