RUMA BOSE Vs. ANUP BOSE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Wife being aggrieved by the decree of divorce in favour of the petitioner/Respondent-husband and permanent alimony of Rs. 3.00 lakhs granted in her favour with interest in case of default in payment, approached this Court in this appeal against the judgment and decree dated 24.02.2018 passed in Original Suit No. 741/2015 by the Court of learned Additional Principal Judge, Additional Family Court, Dhanbad.

(3.) Respondent appeared on notice.