MRINALI BARUA PATGIRI Vs. JAYANTA KUMAR PATGIRI

JUDGEMENT

(1.) The appellant, being aggrieved by the judgment and order dated 10.3.2006 passed by the learned District Judge, Golaghat in Title Suit No.07/2004 instituted by the respondent herein decreeing dissolution of marriage between the parties, seeks redress. Misc. Case No.2464/2010 filed by the appellant wife praying for permanent alimony to her has been registered on an application under Section 25 of the Hindu Marriage Act, 1955 (for short 'the Act').

(2.) We have heard Ms P Bhattacharjee, learned counsel for the appellant and Mr. BN Sarma, learned counsel for the respondent.

(3.) At the threshold of the arguments, it has been submitted on behalf of the appellant that though the respondent has contracted second marriage within five days of the judgment and order impugned, in blatant violation of law, she is not interested to pursue her grounds assailing the dissolution of marriage and that she would confine her prayer to the relief of permanent alimony under Section 25 of the Act. In this view of the matter, it would not be essential to dilate in details on the pleaded version of the parties bearing on the facts leading to institution of the proceedings resulting in dissolution of marriage.