MANJIT JAISWAL Vs. AAKRITI JAISWAL

JUDGEMENT

(1.) As both the above appeals arise out of the judgment and decree dtd. 24/12/2019 passed by learned Additional Principal Judge, Family Court, Bilaspur in Civil Suit No. 47-A/2018, they are heard together and being disposed of by this common judgment.

(2.) FA (MAT) No. 34/2020 (Manjit Jaiswal -v- Aakriti Jaiswal) has been preferred against the aforesaid judgment and decree dtd. 24/12/2019, whereby the appellant-husband has been directed to pay a lump-sum permanent alimony of Rs.6.00 Lakh and Rs.20.00 Lakh towards the value of articles and cash given to the respondent-wife as Stridhan.

(3.) FA (MAT) No. 132/2020 (Aakriti Jaiswal -v- Manjit Jaiswal) has been preferred by the wife against the above judgment and decree praying for enhancement of the lump-sum amount granted as permanent alimony and also the amount granted against the property, under Sec. 25 and 27 of the Hindu Marriage Act. For convenience, hereinafter parties shall be referred as 'husband' and 'wife'.