MAMTA GUPTA Vs. R K GUPTA

JUDGEMENT

(1.) Heard. The appellant has filed this appeal against the judgment dt. 26-2-2010 passed in Case No. 45/07 HMA.

(2.) The respondent-husband filed a suit for divorce under section 13 of Hindu Marriage Act, 1955 (hereinafter referred to as "Act of 1955"). The trial Court decreed the suit.

(3.) Learned counsel for the appellant has contended that he does not want to press the appeal on merits in regard to grant of divorce, however, it is submitted by the learned counsel for the appellant that the permanent alimony be fixed in favour of the appellant in accordance with section 25 of the Hindu Marriage Act.