SMT VISHAN DEVI Vs. TARACHAND

JUDGEMENT

(1.) This D.B. Civil Miscellaneous Appeal under Section 19 of the Family Court Act instituted against the order dt.18.10.2016 passed by learned Judge, Family Court, Bharatpur, in Civil Misc. (Hindu Marriage Act ) case No.81/2016. By this order learned Judge Family Court granted Rs.2,00,000/- as permanent alimony in favour of appellant-wife Smt. Vishan Devi under Section 25 of Hindu Marriage Act.

(2.) Heard learned for the appellant.

(3.) No one put appearance on behalf of the respondent despite service peruse the material available on record.