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Judgment
5 paragraphs · 216 wordsMr. Pradhan, learned advocate appears on behalf of appellant-husband and submits, his client is aggrieved by judgment dated 18th January, 2022 made by the family Court dismissing his client’s petition for dissolution of the marriage. He submits, there has been agreement between the parties for permanent alimony and maintenance of the child to be aggregate ₹13.50 lakhs.
Mr. Mishra, learned advocate appears on behalf of respondent-wife and submits, the aggregate amount has been agreed. There be direction for payment of permanent alimony of ₹7 lakhs to respondent-wife and direction for deposit of ₹6.5 lakhs in favour of the girl child.
In view of aforesaid, appellant-husband will produce Demand Draft for ₹7 lakhs issued in favour of respondent-wife and fixed deposit receipt showing deposit of ₹6.5 lakhs in name of the child in the highest interest bearing short term deposit account in any nationalized bank with instruction to keep it renewed till the child attains majority. Nominee to the deposit must be respondent-wife. On production of these two instruments we shall record the same and parties may thereafter proceed to the family Court for making successive motions to obtain divorce by mutual consent under section 13-B in Hindu Marriage Act, 1955.
List on 10th January, 2024, as prayed for by Mr. Pradhan.
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