KOUSTUV KAKATI Vs. PADMAJA DEKA

JUDGEMENT

(1.) HEARD Mrs. M. Borah, learned counsel for the appellant and Mr. N. Deka, learned counsel appearing for the respondent. This is an appeal filed by the husband under Section 19 of the Family Courts Act, 1984 against the judgment dated 31.05.2013 passed by the Family Court, Kamrup at Guwahati in F.C. (Civil) No.581/2010.

(2.) BY the impugned order/judgment, the learned Family Judge allowed the petition filed by the wife (respondent herein) and granted decree for divorce dissolving the marriage on grounds falling under Section 13(1)(i)(i -a) of the Hindu Marriage Act. The learned Family Judge also awarded permanent alimony payable by the husband to the wife amounting to Rs.6 lakhs.

(3.) TODAY appellant -husband and respondent -wife are present in person pursuant to our order dated 24.1.2014.