RAVI KUMAR GUPTA Vs. PRITY GUPTA @ PRITY KUMARI

JUDGEMENT

(1.) The instant first appeal, under Sec. 19(1) of Family Courts Act, 1984, is directed against the judgment and decree dtd. 28/10/2024 and 6/11/2024 respectively passed by learned Principal Judge, Family Court, Dhanbad in Original Suit No.398 of 2021, whereby and whereunder, the suit filed by the respondent-Prity Gupta under Ss. 13(i-a)and(i-b) of Hindu Marriage Act, 1955, has been decreed in favour of the petitioner- respondent and the marriage between the petitioner and respondent has been dissolved and further the respondent-appellant was directed to pay Rs.10,00,000.00 as full and final alimony to the petitioner- Prity Gupta.

(2.) At the outset, Mr. Shekhar Prasad Sinha, the learned counsel for the appellant-husband has submitted that in terms of order dtd. 9/12/2025 an amount of Rs.10,000.00 has already been transferred in the account of the respondent-wife.

(3.) The aforesaid fact has been admitted by Mr. Pradyot Chatterjee, the learned counsel appearing on behalf of the respondent-wife. I.A. No. 12624 of 2025