- (1.) Proceeding in Miscellaneous Case No. 57 of 2014 under Section 12 read with Sections 17/18/19/20/22 and 23 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'Act of 2005') has been assailed.
(2.) The facts of the case are as follows:-- "The parties were married to each other according to Hindu rites and customs in the year 1987. A divorce proceeding was instituted and an ex parte divorce was granted in favour of petitioner No. 1 on December 12, 1988."
(3.) In appeal, an Hon'ble Division Bench of this Court affirmed the said decree of divorce vide order dated August 22, 2014. The petitioner No. 1 was directed to pay a lumpsum amount of Rs. 1,00,000/- (Rs. One Lakh) as alimony pendente lite. By the selfsame order, the opposite party No. 1 was also given liberty to pray for permanent alimony, if so advised.;