JATINDER KUMAR SAPRA Vs. ANUPAMA SAPRA

JUDGEMENT

(1.) The present Miscellaneous Application arises out of Civil Appeal No. 6088 of 2024, and has been preferred by the original respondent seeking clarification and modification of the judgment and order dtd. 6/5/2024 passed by this Court.

(2.) This Court, vide its judgment, while allowing the appeal filed by the original appellant - husband and granting a decree of divorce on the ground of irretrievable breakdown of marriage, granted a permanent alimony of Rs.50,00,000.00 (Rupees Fifty Lakhs only) to the respondent - wife, to be paid by the appellant in five installments. Counsel for the parties admit that the above amount of Rupees Fifty lakhs has been paid by the appellant to the respondent.

(3.) The respondent-applicant is before us in the present application seeking clarification and modification of the judgment dtd. 6/5/2024 to include the arrears in Maintenance Case No. 408 of 2017 pending before Family Court, Dwarka, as part of permanent alimony decided by this Court in its Judgment and to close the maintenance case in as much all differences between the parties are fully and finally settled. The application is misconceived. Once the lis between the parties was finally settled and permanent alimony of a lump sum amount was awarded, nothing further survives for consideration. All pending matters inter se parties would stand closed.