SONIA VIRK Vs. ROHIT VATS

JUDGEMENT

(1.) The present appeal arises from the judgment dtd. 28/8/2024 passed by the High Court of Punjab and Haryana at Chandigarh in FAO-3803-2023 (O&M), whereby the High Court set aside the judgment dtd. 11/4/2023 of the Family Court, granted a decree of divorce, and awarded a sum of Rs.30,00,000.00 (Rupees Thirty Lakhs only) as permanent alimony to the appellant-wife.

(2.) The brief facts giving rise to the present proceedings are as follows:

(3.) We have heard learned senior counsel for the parties and carefully perused the material on record.