Dalip Singh, J. - (1.) THE present appeal has been filed by the appellant Smt.Seema Bhargava against the judgment and decree dated 22.03.2007 whereby the petition filed by the husband -respondent herein for dissolution of marriage has been decreed by the learned trial court. In the decree for dissolution of marriage there is also a stipulation that the appellant -wife shall receive maintenance @ Rs. 750/ - per month or permanent alimony amounting to Rs. 75,000/as one time payment in lieu thereof.
(2.) BEING aggrieved by the aforesaid judgment and decree dated 22.03.2007, the wife Smt.Seema Bhargava has preferred this appeal. The husband Naveen Bhargava also being aggrieved by the decree awarding maintenance has preferred the cross objections No. 21/2007 to the S.B. Civil Misc. Appeal No. 1836/2007, filed by the wife.
(3.) BOTH , the appeal and the cross objections, have been taken up today simultaneously.;