MUKUL SARMA Vs. SABITA CHAKRABORTY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court with certain grievances regarding permanent alimony to be paid to the respondent. The High Court has directed payment of Rs. 7,00,000/- for the respondent and Rs.3,00,000/- for the child born to the appellant and the responent.

(3.) On service of notice on the respondent, through a Legal Aid counsel, the respondent has informed this Court that she is not in a position to go over to Delhi because of certain family circumstances.