VANDANA @ VANDANA MISHRA D/O PARAS NATH TIWARI Vs. ANIL MISHRA SON OF DULAR MISHRA R/O VILLAGE PERMANENT AND PRESENT SURWAL

JUDGEMENT

(1.) Heard Mr. Yogendra Prasad Sinha, learned counsel appearing for the appellant and though having appeared through counsel, Mr. Irshad Ahmad Khan, there is no representation on behalf of the respondent when the matter is taken up for hearing and disposal.

(2.) This appeal, under section 19 of the Family Courts Act, 1984 arises from the judgment and decree dated 05.05.2015, passed by the Principal Judge, Family Court, Gopalganj, in Matrimonial Case No. 94 of 2014, whereby the suit filed under section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') was decreed ex-parte and the marriage in between the parties was dissolved on payment of alimony amount of rupees two lakhs for the life support of the appellant.

(3.) In the nature of dispute inter-party put up for consideration before this Court as well as the stage at which it rests, we do not deem it proper to go into the merits of the case because the appellant-herein has very clearly expressed before this Court, as recorded in the order dated 26.09.2018 that in the changed circumstances there was no question of living together and that she was pressing the appeal only for enhancement of the alimony amount by way of One Time Settlement keeping in view that she is living with a minor child born from the wedlock.