V. SINDHIA Vs. S.ROBINSON

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the wife being aggrieved by the decree of divorce passed by the Family Court, Kanyakumari at Nagercoil in I.D.O.P.No.161 of 2018.

(2.) This Court, on 29/11/2019, after hearing the parties and the counsel appearing for the respective parties and perusal of the records, has passed the following order:-

(3.) The learned counsel appearing for the appellant submitted that though the respondent was ready to pay the lumpsum amount as permanent alimony to the appellant, the appellant has not able to arrive at an agreement regarding the quantum of permanent alimony.