ANAMIKA JAIN Vs. ATUL JAIN

JUDGEMENT

(1.) The present appeal has been filed by the appellant - wife, aggrieved by the judgment dtd. 29/8/2018 passed by the High Court of Judicature at Madhya Pradesh, Principal Seat at Jabalpur[Hereinafter referred to as 'the High Court'], in First Appeal No. 156 of 2016, whereby the High Court dismissed the appeal filed by the appellant - wife against the judgment dtd. 30/11/2015 passed by the First Additional Principal Judge, Family Court, Bhopal[Hereinafter referred to as 'the Family Court'] in Civil Suit No. 985-A/2012 insofar as it related to the grant of permanent alimony of Rs.15,000.00 per month.

(2.) The record of proceedings discloses that the matter was initially referred to the Mediation Centre attached to the Principal Bench of the Madhya Pradesh High Court at Jabalpur. However, the mediation ended in failure. Thereafter, the parties pursued their respective remedies before this Court.

(3.) We have heard the learned counsel appearing on behalf of the appellant -wife as well as the learned counsel appearing on behalf of the respondent -husband.