SHANKAR TALUKDAR Vs. RINKU TALUKDAR

JUDGEMENT

(1.) Heard Mr. N. C. Das, learned counsel appearing for the appellant. We have also heard Ms. N. Choudhury, learned counsel representing the respondent.

(2.) This appeal has been preferred by the husband assailing the order dated 10.07.2018 passed by the learned Principal Judge, Family Court, Kamrup(M) at Guwahati in Misc.(J) Case No.65/2018 registered on the basis of an application filed by the respondent (wife) under Section 25 of the Hindu Marriage Act, 1955 praying for permanent alimony. It would be pertinent to note herein that by the order dated 07.05.2018 passed by the learned Family Court in F.C.(Civil) No.594/2016, the marriage between the appellant and the respondent was dissolved by granting a decree of divorce on mutual consent. Upon dissolution of their marriage, the only question that remained unresolved was pertaining to the quantum of permanent alimony payable to the wife. By the impugned order dated 10.07.2018, the learned court below, after going through the materials available on record, had held that the appellant (husband) would be liable to pay a sum of Rs.30,00,000/- (Rupees Thirty Lakhs) as permanent alimony to the respondent (wife). Aggrieved by such direction issued by the learned court below, the present appeal has been filed.

(3.) We find that while admitting the appeal, this Court had passed an interim order dated 04.12.2019 directing the appellant to pay 50% of the amount of permanent alimony to his wife i.e. a sum of Rs.15,00,000/- (Rupees Fifteen Lakhs). We are informed that the said amount has already been paid by the appellant to the respondent.