POONAM DEVI Vs. MANOJ KUMAR GUPTA

JUDGEMENT

(1.) Pursuant to the order dated 10th May, 2017, respondent Manoj Kumar Gupta has paid Rs. 6000/- to the appellant Poonam Devi in the Court. The appellant has also acknowledged the same in the order-sheet.

(2.) Heard learned counsel for the appellant and learned counsel for the respondent on the merits of this appeal, as the efforts of amicable settlement of the matrimonial dispute between the parties have failed.

(3.) The appellant is aggrieved by the Judgment and Decree dated 21st August, 2013, passed by the learned Principal Judge, Family Court, Palamau at Daltonganj, in Matrimonial Case No. 26F of 2009, whereby the suit filed by the husband in the Court below, for dissolution of the marriage between the parties by a decree of divorce on the ground of desertion by wife, has been decreed by the Court below, giving the permanent alimony of only Rs. 1,51,000/- (One Lac fifty one thousand) to the appellant wife.