SHAM KALYAN TAMBE Vs. SHREYA SHAM TAMBE

JUDGEMENT

(1.) The decree of divorce passed by the court below stands confirmed. The order of permanent alimony is varied in terms of the following order:

(2.) Office to permit the Appellant to withdraw sum of Rs. 5.51 lacs deposited by the Respondent in this court forthwith.

(3.) In view of the disposal of the Second Appeal, the Civil Application and the Interim Application do not survive and same are dismissed.