SUNIL KUMAR SHARMA Vs. MEERA SHARMA

JUDGEMENT

(1.) Heard Sri Abhishek Tripathi, learned Counsel for the Appellant and Sri S.K. Nigam, learned Counsel for the Defendant Respondent.

(2.) The Plaintiff husband filed a suit for divorce under Section 13 of the Hindu Marriage Act on the ground of cruelty and desertion. The suit on contest was decreed by the court of first instance and permanent alimony of Rs. 4,00,000/-was granted to the Defendant wife.

(3.) Aggrieved the Plaintiff as well as Defendant wife preferred separate appeals. The appeals of both the parties were dismissed.