AMIT PAUL Vs. RAKHI PAUL

JUDGEMENT

(1.) This appeal is preferred by the appellant husband against the judgment dated 19.9.2016 passed in Title Suit (M) Case No.114/2014 filed under Section 13 (1) (i-a) (i-b) of the Hindu Marriage Act, 1955 by District Judge, Sonitpur at Tezpur in so far as grant of permanent alimony is concerned.

(2.) The ground urged by the appellant husband is that he has no fixed income as on date, and no evidence was laid supporting the claim of the respondent wife in her petition filed under Section 24 of the Hindu Marriage Act, 1955.

(3.) As this appeal is taken up along with Mat Appl 5/2017, we have heard learned counsels for the parties on the issue of permanent alimony.