GITANJALI LENKA Vs. SUKANTA LENKA

JUDGEMENT

(1.) Mr. Padhy, learned advocate appears on behalf of respondent-husband. He submits, his client is aggrieved by judgment dtd. 7/2/2020 of the family Court inasmuch as exorbitant amount was directed to be paid as permanent alimony.

(2.) Mr. Rath, learned advocate appears on behalf of appellant-wife and draws attention to paragraph-14 of impugned judgment.

(3.) Mr. Padhy submits, he had submitted on instruction of his client that he was ready and willing to pay immediately Rs.4,50,000.00as permanent alimony. Considering there is a daughter from the marriage, who we are told is 14 years old, we are not inclined to make any observation in direction of parties arriving at a settlement.