RUDRA BORA Vs. JURI BHUYAN BORA

JUDGEMENT

(1.) Husband-appellant has preferred this appeal against the judgment and decree dated 30th May, 2019 rendered by the Additional District and Sessions Judge No.2, Nagaon, Assam in Mat. Suit (D) Case No.48 of 2016, titled -'Juri Bhuyan -Vs.- Rudra Borah'. It is evident that the wife preferred the petition under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 for dissolution of marriage by decree of divorce. Vide the judgment dated 30th May, 2019 (supra), the petition was allowed on contest. The marriage was dissolved.

(2.) The husband has preferred this appeal on the premise that decree of divorce is accepted, however, the alimony as awarded by the Lower Court stands challenged.

(3.) Contention of learned counsel for the appellant husband is to the effect that permanent alimony could not have been awarded without an application having been filed by the wife.