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Judgment
Learned counsel for the appellant submits that the present first appeal, being FA(MAT) No. 145 of 2026, has been filed challenging only the award of permanent alimony of Rs. 40,00,000/-. He further submits that a child was born out of the relationship between the parties and that the appellant is maintaining the child.
Learned counsel for the respondent, submits that as per instructions received from the respondent and her father present in Court, the respondent does not wish to claim permanent alimony and is relinquishing her right to claim the permanent alimony as ordered. Father of the respondent present also stated that her daughter will not claim the alimony, as she some how wants to get rid of the proceedings.
In view of the submission made on behalf of the respondent, on instructions in the presence of the respondent’s father, that the respondent does not wish to claim permanent alimony, the appeal to that extent is allowed. The judgment and decree passed by the learned Trial Court of granting a decree of divorce under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955, is maintained, however, the judgment and decree granting permanent alimony is set aside.
Let the decree be drawn accordingly.