DIPIKA GOGOI KHANIKAR Vs. PRADIP KHANIKAR

JUDGEMENT

(1.) Smt. Dipika Gogoi Khanikar @ Dipika Khanikar has preferred this matrimonial appeal directed against judgment rendered by Additional District Judge-2, Tinsukia in Title Suit (M) Case No.77/2015 titled Sri Pradip Khanikar v. Smt. Dipika Gogoi Khanikar dated 19.7.2019.

(2.) We have taken judicial notice of the fact that the appellant wife and the respondent husband got married on 5.5.1986. Allegedly the marriage survived only for few months on account of matrimonial differences. The parties have been living separately since 1987. One child, daughter, was born out of the wedlock, who is already married and is not dependant.

(3.) On going through the impugned judgment and decree, it becomes evident that the respondent husband preferred a suit for divorce under Section 13(1) of the Hindu Marriage Act, 1955. Vide impugned judgment and decree, the suit was decreed. The marriage has been dissolved So far as alimony is concerned, permanent alimony in the sum of Rs.20 lakhs or an amount of Rs.15,000/- per month as maintenance allowance has been allowed towards the wife.