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Judgment
Alok Aradhe, J
Mr.M.Sriramulu, learned counsel for the appellant. Mr.Ajay Prabhu M., learned counsel for the respondent. This appeal under Section 28 of the Hindu Marriage Act, 1955 has been filed against the judgment dated 22.04.2017 by which the marriage between the parties has been dissolved by a decree of divorce and the appellant has been directed to pay a sum of Rs.4,00,000/- by way of permanent alimony to wife and daughter of the parties.
The grievance of the appellant in this appeal is only confined to grant of permanent alimony to the respondent – wife and the daughter of the parties.
When the matter was taken up today, learned counsel for the appellant, after obtaining instructions from the appellant submitted that an amount of Rs.4,00,000/-which was awarded by way of permanent alimony by the Trial Court has been recovered from the salary of the appellant. He further submits that nothing survives for adjudication in this appeal.
In view of the aforesaid statement, the appeal is dismissed as having become infructuous.