SMT. SUNITA VERMA Vs. ANIL MARWAL

JUDGEMENT

(1.) By the judgment impugned dated 21.02.2012, learned Judge Family Court No. 1, Jodhpur rejected the application preferred under Section 27 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act of 1955') and by the same order accepted the application preferred under Section 25 of the Act of 1955 directing the non-applicant Shri Anil Marwal to pay a sum of Rs. 4 lacs against permanent alimony and permanent maintenance. Being aggrieved by the same order impugned this appeal is preferred. As per the appellant, the court erred while rejecting the application under Section 27 and also erred while awarding permanent alimony and permanent maintenance only for a sum of Rs. 4 lacs.

(2.) In pursuance to the notices issued by this Court the appellant as well as the respondent Shri Anil Marwal are present in person. Shri Anil Marwal stated that he is ready and willing to get the appeal and other related litigation's decided by making lumpsum payment of Rs. 20 lacs against permanent alimony and maintenance within a period of four months from today.

(3.) The appellant Smt. Sunita Verma present in Court states that if Shri Anil Marwal adhere to the statement made she will not press this appeal as well as the other litigations pending in different courts.