SAPTADWEEPA SANGHAMITRA Vs. DHRUV BANSAL

JUDGEMENT

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

(2.) Heard Mr. N.K. Sahoo, learned counsel appearing for the appellant-wife.

(3.) The appellant-wife has filed this appeal challenging the judgment dtd. 12/12/2022 passed in C.P. No.963 of 2021, by which the learned Judge, Family Court, Bhubaneswar, while allowing the dissolution of marriage by a decree of divorce, directed under Sec. 25 of the Hindu Marriage Act, 1955 to the respondent-husband to pay a lump sum amount of Rs.10,00,000.00(Ten Lakhs) to the appellant-wife towards her permanent alimony within a period of three months from the date of judgment.