UMA RAY Vs. MRIDUL RAY

JUDGEMENT

(1.) Heard Mr. P. Bordoloi, learned counsel for the appellant. None appears for the respondent.

(2.) This appeal is directed under Sec. 28 of Hindu Marriage Act, 1955 (herein before mentioned as Act 1955) against the judgment and decree dtd. 7/4/2021 passed by the learned District Judge, Kokrajhar, Assam in Title Suit (D) No. 22/2017 whereby the divorce was granted between the husband and wife fixing permanent alimony amounting to Rs.5,00,000.00 (Rupees five lakhs).

(3.) The matrimonial dispute between the appellant and her husband came up for consideration in a divorce case. The appellant has no issue with the divorce granted by the trial court. She has filed this appeal for enhancement of the permanent alimony.