JAGADISH DAS Vs. JUTIKA DAS

JUDGEMENT

(1.) Heard Mr. N.N. Jha, learned counsel for the appellant. We have also heard Mr. M.P. Borah, learned counsel for the respondent.

(2.) This appeal is directed against the order dtd. 8/4/2019 passed by the learned Principal Judge, Family Court-II, Kamrup (M), Guwahati, in Misc. (J) Case No. 54/2012 arising out of FC(Civil) case No. 186/2012, awarding a sum of Rs.4,00,000.00 as permanent alimony, to be paid by the appellant to the respondent herein.

(3.) It appears from the materials available on record that the marriage between the appellant (husband) and the respondent (wife) was dissolved by a decree of divorce passed by the learned Family Court on 28/2/2018 in connection with FC(Civil) Case No. 186/2012. The decree of divorce has not been assailed by the respondent. However, it appears that the respondent had filed an application registered and numbered as Misc. (J) case No. 54/2012 with a prayer to pass an order for granting permanent alimony for a sum of Rs.20.00 lakhs to be paid by the appellant. By the impugned order dtd. 8/4/2019, the aforesaid application had been disposed of the learned Court below by granting a sum of Rs.4.00 lakhs as permanent alimony.