LIPINA BARIK Vs. DEBASIS MOHAPATRA

JUDGEMENT

(1.) The Matrimonial Appeal involves a challenge to the judgment of the Judge, Family Court, Cuttack in C.P. No. 460 of 2018, a proceeding invoked under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 and there has been grant of divorce further with grant of permanent alimony to a sum of Rs.2,00,000.00(rupees two lakh) in favour of the Respondent-Wife therein.

(2.) In course of submission, learned counsel for the Appellant-Wife herein taking this Court to the observation through the impugned order itself and the ground in the MATA contented that even though the Appellant-Wife is not interested in re-union between the parties but looking to the quantum aspect is concerned, there has been permanent alimony granted in a gross lower side.

(3.) For the submission of learned counsel for the Appellant-Wife, the Wife intends to confine the challenge in the proceeding only on the aspect of the permanent alimony.