SWAPNARANI ROUT Vs. SAROJ

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr.A.Mishra, learned counsel appearing for the appellant in MATA No.03 of 2021 and for the respondent in MATA No.164 of 2019 and Mr.B.Rout, learned counsel appearing for the respondent in MATA No.03 of 2021 and for the appellant in MATA No.164 of 2019.

(3.) Both the appeals are taken up together as those appeals emanate from the same judgment dtd. 26/9/2019, delivered in Civil Proceeding No.972 of 2014 by the Judge, Family Court, Kendrapara. By the said judgment, the marriage that was subsisting between the parties has been dissolved and consequent thereof, the decree of divorce has been granted. At the time of passing the decree of divorce, the Judge, Family Court has determined the permanent alimony at Rs.2.00 Lakhs, to be paid by the respondent in MATA No.03 of 2021 and the appellant in MATA No.164 of 2019. The appellant in MATA No.03 of 2021 has challenged the said judgment questioning the determination of the permanent alimony. According to the said appellant, the alimony what has been determined by the Judge, Family Court, is inadequate for a decent living. On the other hand, the appellant in MATA No.164 of 2019 has challenged the quantum of the said alimony for being exorbitantly high. It may be noted here that none of the appellants in MATA No.03 of 2021 and MATA No.164 of 2019 has challenged the decree of divorce.