SABNAM KUMARI WIFE OF SRI DHANANJAY CHOUDHARY Vs. DHANANJAY CHAWDHARY SON OF LATE RAMNANDAN CHOUDHARY

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant-wife (Sabnam Kumari) has come up in this appeal against judgment and decree dtd. 30/4/2015 passed by the learned Principal Judge, Family Court, Sitamarhi in Matrimonial Case No. 18 of 1998/203 of 2014, whereby the petition filed by the respondent- husband (Dhananjay Choudhary) under Ss. 13(1) of the Hindu Marriage Act, 1955 (in short 'the 1955 Act') seeking dissolution of marriage by a decree of divorce, has been allowed and divorce stands granted and the respondent was directed to pay Rs.2.00 lakh as permanent alimony to the appellant within a period of six months.

(3.) Succinctly, the marriage of appellant was solemnized with respondent on 14/7/1991 as per Hindu rites and ceremonies. The marriage was duly consummated; however, no child was born from the wedlock.