RAKHI SADHUKHAN Vs. RAJA SADHUKHAN

JUDGEMENT

(1.) The present appeal arises out of the order dtd. 25/6/2019 passed by the High Court of Calcutta in FA No. 92 of 2019 (FAT No. 122 of 2015), whereby the Division Bench allowed the respondent-husband's appeal and granted a decree of divorce, awarding permanent alimony of Rs.20,000.00 per month to the appellant-wife, with an increase of 5% every three years.

(2.) The facts relevant to the present appeal are as follows:

(3.) This Court, vide order dtd. 20/2/2023, issued notice confined to the question of enhancement of permanent alimony awarded to the appellant-wife.