MADHUSMITA SAIKIA BORAH Vs. PRANABJYOTI BORAH

JUDGEMENT

(1.) Smti. Madhusmita Saikia has preferred this appeal against the judgment and decree dated 24.08.2015 rendered in Title Suit (Matrimonial) No.37/2009, titled-'Sri Pranabjyoti Borah -Vs.- Smti. Madhusmita Saikia Borah'.

(2.) It is evident that the respondent-husband filed a petition under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 to claim divorce. Vide the judgment at issue, divorce was granted and the marriage was dissolved. The respondent was directed to pay permanent alimony in the sum of Rs.6 lakhs.

(3.) Learned counsel for the appellant-wife contends that the decree of divorce is accepted, however, the alimony is inadequate. Learned counsel for the appellant vehemently argued that other than Rs.6 lakhs, the respondent-husband be directed to give the appellant a dwelling unit also in permanent alimony.