HAREN CHANDRA GHOSH Vs. SMTI JHARNA MANDAL

JUDGEMENT

(1.) Haren Chandra Ghosh, husband has preferred this appeal in challenge to judgment dated 5.4.2018 rendered by Additional District Judge, FTC, Sonitpur, Assam, while dealing with Title (Divorce) Suit No.79 of 2013 (Shri Haren Ch. Ghosh Vs. Smti Jharna Mandal).

(2.) A perusal of the impugned judgment indicates that the appellant husband preferred suit under the Hindu Marriage Act, 1955 for dissolution of marriage. Vide the impugned judgment and decree, marriage has been dissolved by granting decree of divorce. The appellant-husband has also been directed to pay a sum of Rs.5 lakhs to the respondent-wife as permanent alimony within a period of three months from the date of judgment. The present appeal has been filed by the husband with the plea that the alimony amount as determined is on the higher side. It has been pleaded that the appellant is a retired Intermediate School Teacher. The total retiral benefits received by the appellant are in the sum of Rs.6,86,000. The appellant has three unmarried sisters and two brothers who are doing daily labour. The appellant is drawing a pension of Rs.14,600/- only. On the said plea, it has been argued that the alimony be reduced.

(3.) Heard Mr. S.C. Biswas, learned counsel for the appellant and Ms. J. Paul, learned counsel for the respondent.