RUPALI MAHANTY Vs. SUBHASHISH SANNIGRAHI

JUDGEMENT

(1.) The ex-wife of the respondent is aggrieved of a part of the judgment delivered in Original Suit No. 76 of 2018 to the extent that the learned Principal Judge, Family Court, Bokaro has awarded Rs.25,00,000.00 as permanent alimony to her.

(2.) By the judgment dtd. 22/12/2020, Original Suit No. 76 of 2018 was decreed and marriage of the petitioner/appellant with Subhashish Sannigrahi solemnized on 17/2/1996 was dissolved.

(3.) The appellant instituted Original Suit No. 76 of 2018 for dissolution of her marriage on the ground of cruelty as provided under sec. 13(1) (ia) of the Hindu Marriage Act, 1955.