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The family court of Muzaffarnagar in Uttar Pradesh has ordered a wife to giver her husband a monthly maintenance of Rs. 2,000. The husband is a tea seller in dire straits and the wife is a retired worker of the Indian Army.
The husband, Mr. Kishori Lal has been asking for his alimony for straight ten years and now that the order has come, he wants a third of his wife’s Rs 12000 pension. The couple is not divorced but also does not stay with each other.
Kishori Lal and Munni Devi got married in the Khataulti Tehsil area of Muzaffarnagar 30 years ago. They did not get along well and shortly after their marriage so they started living separately. Munni devi got a job as a fourth-class employee in the Indian army in Kanpur, while kishori lal managed his tea stall all alone.
When Munni devi got retired from the Army, she started getting a monthly pension of Rs. 12000.
Kishori Lal, however could never come out of extreme poverty. Watching his wife comfortable, he filled a lawsuit for alimony in the family court of Muzaffarnagar, UP. It happened nearly 10 years ago. In that lawsuit he had asked the hon’ble court to order his wife to give him regular alimony because his condition was quite pathetic and he knew that somehow it is going to get worse in the coming days.
Mr. Kishori Lal had demanded for one-third of his wife’s pension as an allowance. It was some of Rs. 4000. The court, however thought it fits to order a Rs. 2000 maintenance as the appeal by kishori Lal was somehow logical. Though after this also kishori lal seemed dis-satisfied.
This is not a first case of a wife being ordered to pay alimony to her husband. There have been many more cases is history which are similar to the present scenario.
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