RAMESHWAR SAHU Vs. SNEHALATA CHAMELI

JUDGEMENT

(1.) Heard Mr. P. Katakey, learned counsel for the appellant. We have also heard Mr. A. Hamid, learned counsel for the respondent.

(2.) This appeal has been preferred by the appellant/petitioner (husband) against the judgment and order dtd. 10/10/2018 passed by the learned District Judge, Sivasagar, Assam, in connection with Title Suit (M) No. 85/2016, granting a decree of divorce on the prayer of the appellant while awarding a sum of Rs.7.00 lakhs to the respondent (wife) as permanent alimony. Neither party is aggrieved by the dissolution of their marriage by the decree of divorce. However, the appellant's grievance is solely pertaining to the quantum of permanent alimony.

(3.) The appellant and the respondent had got married on 07/03/1991 by following the Hindu rites and customs. After their marriage, both the parties had lived together for some time. However, within a few months of marriage, there was quarrel between the couple and the wife had allegedly refused to co-habit with the appellant. As such, the appellant as petitioner, had approached the learned Court below by filing a petition under Sec. 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955, seeking a decree for dissolution of their marriage on the ground of cruelty and desertion which was granted by the learned Court below.