MANJULA DAS Vs. BIBEKANANDA DAS

JUDGEMENT

(1.) Heard Mr. J. Sarma, learned counsel for the appellant and also heard Ms. M. Borah, learned counsel for the sole respondent.

(2.) This appeal under Sec. 28 of the Hindu Marriage Act, 1955, is directed against the judgment and order dtd. 15/3/2016, passed by the learned District Judge, Sonitpur at Tezpur, in Title Suit (Divorce) Case No.56/2011. It is to be noted here that vide impugned judgment and order dtd. 15/3/2016, the learned District Judge, Sonitpur, Tezpur, hereinafter the learned Trial Court, had directed that the maintenance allowance awarded by the learned Additional Chief Judicial Magistrate, Tezpur, in Misc. Case No.11/2004 shall be regarded as permanent alimony for the petitioner and her daughter.

(3.) The background facts leading to filing of the present appeal is briefly stated as under:-