VIJAY KUMARI Vs. ASHWANI KUMAR

JUDGEMENT

(1.) The wife Smt. Vij ay Kumari has preferred this Letters Patent Appeal (LPA) against the order dated 27.07.2020 passed by the learned Single Judge rejecting her application for enhancement of permanent alimony in an appeal arising out of the judgment and order of the court of first instance in a divorce case.

(2.) The matrimonial dispute between the appellant and her husband Ashwani Kumar came up for consideration in a divorce case. The divorce petition was dismissed whereupon the respondent husband preferred an appeal before the High Court. The appeal was allowed and a consent decree of divorce and a permanent alimony was passed on 27.07.2020 by the learned Single Judge.

(3.) The appellant wife was allowed permanent alimony @ Rs. 1000/-per month.