SANGITA CHAKRAWARTI Vs. ARVIND CHAKRAWARTI

JUDGEMENT

(1.) THE parties have filed this compromise petition. As per compromise, the wife-appellant and her son Akash will get permanent alimony which shall be 1/6th of the salary of the respondent, each. It is also settled between the parties that after retirement, respondent shall continue to make payment of the same amount which the appellant and her son Akash would get just before the retirement of the respondent. Meaning thereby that before retirement whatever salary of the respondent is fixed and the amount which the appellant and her son would get, the same amount shall be paid by the respondent to the appellant and her son even after retirement, from the pension. Aforesaid, amount would not be reduced in any manner in future. THE appellant has also brought her pass-book and stated that the aforesaid amount may be transmitted to her saving bank account bearing No.10462482494 in the name of the appellant in State Bank of India, Adhartal Branch, Jabalpur. It is further agreed that the said amount shall be directly transmitted to the bank account of appellant.

(2.) THIS compromise petition is read over and the appellant, her brother, counsel and respondent's counsel have agreed to this. Both counsels have also signed the compromise petition.

(3.) AS the compromise is in the interest of appellant and her son, accordingly this compromise is recorded. Aforesaid permanent alimony shall be in terms of Section 25 of the Hindu Marriage Act, 1955. AS per compromise, permanent alimony shall be payable with effect from 1.4.2011. In terms of the compromise, this appeal is dismissed as withdrawn. The decree of divorce passed by the trial Court is affirmed. The compromise petition shall be part of the compromise decree. There shall be no order as to costs. A decree be drawn up accordingly. C.C. as per rules.