DINESH KUMAR RATHORE Vs. SWARNALATA RATHORE

JUDGEMENT

(1.) This is an appeal filed by plaintiff (husband) under Section 19 (1) of the Family Courts Act, against judgement dated 03.01.2012 passed by the Family Court, Janjgir-Champa in Civil Suit No.07A/11.

(2.) By the impugned judgment, the learned Family Court Judge allowed the application made by the appellant (husband) under Section 13 of the Hindu Marriage Act and passed decree of divorce dissolving the marriage of the appellant with the respondent. The learned Family Court Judge, however while passing the decree for divorce also fixed a sum of Rs.4 lakhs payable by the appellant (husband) to the wife in four equal instalments, as specified in clause 2 of the impugned judgment, by way of permanent alimony under Section 25 of the Hindu Marriage Act.

(3.) In this appeal, the appellant (husband) has only challenged that part of the decree, by which, the learned Family Judge has fixed a sum of Rs.4 lakhs payable by the appellant to the respondent by way of permanent alimony.