POONAM SHARMA Vs. VISHNU KUMAR

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Mishra, learned counsel for the appellant-wife.

(2.) The appellant-wife initiated proceedings under section 13 of the Hindu Marriage Act (hereinafter referred to as the Act) for the dissolution of her marriage with the respondent-husband. The aforesaid petition has been allowed by the impugned judgment and order dated 18.4.2018 passed by the Family Court.

(3.) Despite the fact that the decree of divorce has been passed as prayed by the appellant-wife, she still feels aggrieved for the reason that no permanent alimony has been granted, the court has not adjudicated about custody and maintenance of the minor daughter and that the properties of the parties have not been apportioned.