PRABIN SAIKIA Vs. SULAKHYANA SAIKIA BHARALI

JUDGEMENT

(1.) The appellant and respondent are husband and wife. Husband's petition for divorce has been decreed against the wife. The trial court has, however, directed the husband to pay permanent alimony of Rs. 4 lakhs to wife. It is against this direction, the husband has filed the present appeal.

(2.) On the appearance of husband and wife before us, we referred the matter to Mr.RK Bhatra, who is an able mediator, for amicable settlement of their dispute, once for all. It is heartening to learn that mediator has persuaded both husband and wife to settle their dispute on the following terms:-

(3.) That the child will remain in custody of the SECOND PARTY till he attains majority.