PRIYANKA CHAWLA Vs. AMIT CHAWLA

JUDGEMENT

(1.) Leave granted.

(2.) The matter was pursued before the High Court of Ahallabad leading to the impugned judgment dated 09.09.2015. The High Court confirmed the decree of divorce. However, regarding the permanent alimony, despite the compromise said to have been entered between the parties for a total amount of Rs.36.50 lacs, the High Court reduced the amount to Rs.29.50 lacs.

(3.) It is not in dispute that an amount of Rs.21 lacs had already been paid by the respondent before the High Court.