BARSA KUMARI ALIAS BARSA DEVI Vs. SURENDRA PRASAD

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 21.01.2012 passed by learned Principal Judge, Family Court, Hazaribagh, in M.T.S. No.36 of 2006, whereby the matrimonial suit filed by the respondent husband has been decreed by the Court below, and the marriage between the parties has been dissolved by a decree of divorce passed under Sec. 12(1)(b) and 13(1)(i-a) of the Hindu Marriage Act. The Court below has also directed the petitioner respondent to make payment of Rs.2,00,000.00 (two lacs) to the appellant wife as permanent alimony and further to pay Rs.3,000.00 (three thousand) per month as maintenance till her re-marriage.

(3.) The petitioner respondent has filed the suit for dissolving of marriage between the parties, in which it was stated that both the parties were married on 27.06.2004 at Ramgarh, according to Hindu rites and customs. A girl child was born out of the wedlock, but it is alleged that soon after marriage, the husband discovered that his wife was not behaving normally and she was suffering from mental disease also. Also alleging cruelty to the petitioner and his family members, the suit for decree of divorce was filed by the petitioner respondent.