RUPALI MAHANTY Vs. SUBHASHISH SANNIGRAHI

JUDGEMENT

(1.) Heard Smt. Rupali Mahanty, appearing in person as appellant in F. A. No. 116 of 2022 and as respondent in F. A. No. 131 of 2022 and Mr. Shailesh Kumar Singh, learned counsel appearing for the respondent in F. A. No. 116 of 2022 and the appellant in F. A. No. 131 of 2022.

(2.) Since both these appeals arise out of a common judgment, the same are being disposed of by this common order.

(3.) The appellant in First Appeal No. 116 of 2022 is aggrieved by the judgement and decree dtd. 21/9/2022 (decree signed on 26/9/2022) passed by Sri Alok Kumar Dubey, learned Principal Judge, Family Court, Bokaro in Original Suit No. 76 of 2018 whereby and whereunder the respondent herein has been ordered to pay Rs.10,00,000.00 apart from the already paid amount of Rs.25,00,000.00 to the petitioner as permanent alimony and for future maintenance in two installments within three months from the date of the judgment.