SATBIR SINGH Vs. JASVIR KAUR

JUDGEMENT

(1.) The divorce petition filed by the appellant-husband was allowed by the High Court in appeal and was later on affirmed by Hon'ble the Supreme Court. However, permanent alimony having not been determined for the benefit of his wife, Hon'ble the Apex Court had issued directions to determine the permanent alimony.

(2.) Against the claim of a sum of Rs. 15 lac as permanent alimony raised by the respondent-wife, vide impugned order dated 21.4.2017, the learned District Judge, Jalandhar, has awarded lump sum amount of Rs. 7 lac as permanent alimony to the respondent-wife which is the amount determined under section 25 of the Hindu Marriage Act. Various sources of income; the circumstances and the status of appellant husband have been considered before determining the lump sum amount of Rs. 7 lac to be paid to the respondent as permanent alimony.

(3.) Main grievance of the learned counsel for the appellant is that the respondent-wife has been granted maintenance @ Rs. 10,000/- per month in proceedings under Section 125 Cr.P.C., 1973 which is also subject matter of the revision petition/appeal pending before the Sessions Court.