JUHI KUMARI Vs. RABINDRA KUMAR

JUDGEMENT

(1.) Heard Mr. Rajiv Sinha, learned counsel for the appellant and Mr. R.S. Mazumdar, learned Senior Counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 16/3/2019 (decree signed on 29/3/2019) passed by Sri Nalin Kumar, learned Principal Judge, Family Court, Dumka in Original Suit No. 44 of 2018, whereby and whereunder the suit preferred by the respondent herein u/s 13 (1)(ia) and (ib) of the Hindu Marriage Act, 1955 has been allowed and the marriage between the appellant and the respondent has been dissolved and the respondent has been directed to make payment of permanent alimony to the appellant of an amount of Rs.10,00,000.00.

(3.) For the sake of convenience both the parties are referred to in this judgment as per their status before the learned trial court.