NISHANT DUBEY Vs. NIDHI

JUDGEMENT

(1.) With consent of the parties, both the matters are heard finally.

(2.) Both these counter appeals have been preferred by husband and wife against each other challenging judgment and decree dated 25.10.2018 passed by Second Additional Principal Judge, Family Court, Indore in H.M.A. No.1902/2017; whereby the learned Family Court has granted ex-parte divorce to wife Dr. Nidhi Nishant Dubey along with one time permanent alimony of Rs.10,00,000/- (Ten Lacs).

(3.) Husband Nishant has challenged both the reliefs; divorce as well as one time alimony granted to the wife, while wife Nidhi has challenged inadequacy of permanent alimony granted in her favour and she has demanded Rs.50 (fifty) Lacs in that count.