AMAR NATH Vs. SHAKUNTALA

JUDGEMENT

(1.) This is an appeal against the order of learned Additional District Judge, Karnal, dated April 3, 1980 allowing Rs. 220/- per month to the respondent - wife as permanent alimony under section 25 of the Hindu Marriage Act. As the appeal against the decree annulling the marriage between them in F.A.O No. 68-M of 1980 has been allowed and the decree set aside vide my judgment dated September 30, 1981 the order granting permanent alimony has become infructuous and has to be set aside. This appeal is accordingly allowed and the impugned order set aside No costs.