AJAY CHOUBEY SON OF SRI CHINTAMANI CHOUBEY, RESIDENT OF RANCHI ROAD, REDMA, PO AND PS DALTONGANJ TOWN, DISTRICT Vs. REKHA DEVI WIFE OF AJAY CHOUBEY, RESIDENT OF RANCHI ROAD, REDMA, PO AND PS DALTONGANJ TOWN, DISTRICT

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dated 11th Jan., 2010 (decree sealed and signed on 28.01.2010) passed by the Principal Judge, Family Court, Palamau at Daltonganj in Matrimonial Case no. 14 of 2007 whereby and where-under the petition filed by the appellant under Sec. 13(1)(ib) of the Hindu Marriage Act, 1955, was decreed but with permanent alimony of Rs.1,50,000.00(one lakh and fifty thousand) payable in favour of the respondent.

(2.) The appellant is the husband, who filed a petition under Sec. 13(1)(ib) of Hindu Marriage Act, 1955 against the present respondent, (the opposite p\y therein) seeking a decree of divorce.

(3.) The present appeal is confined to the part of impugned judgment and decree dated 11.01.2010, whereby the learned Principal Judge, Family Court, Palamau, while granting decree of divorce to the appellant under Sec. 13(1)(ib) of Hindu Marriage Act, 1955, has also directed the appellant to pay permanent alimony of Rs.1,50,000.00(rupees one lakh fifty thousand) to the present respondent.