- (1.) Heard learned counsel for the parties.
(2.) This appeal is on behalf of the applicant/divorced husband against the impugned judgment dated 30th May, 2011 rendered in Miscellaneous Case No. 123 of 2006 by learned Court of Principal Judge, Family Court, Jamshedpur, whereunder learned Family Court has rejected the prayer of the applicant/appellant herein for cancellation of maintenance awarded in Original Matrimonial Suit No. 40 of 1994 dated 4th February, 1998.
(3.) Parties had separated by virtue of decree of divorce passed by learned Court of 1st Additional District Judge at Jamshedpur on 4th February, 1998 in Original Matrimonial Suit No. 40 of 1994, wherein monthly maintenance of Rs. 1,000/- only was allowed as alimony in favour of wife.;