- (1.) This first appeal is directed against the judgment and decree dated 30th August, 2005 passed by Shri Anand Kumar Gupta, Additional District & Sessions Judge, II, Gumla in Matrimonial Title Suit No. (Talakbad) No. 13/2001, by which judgment the Additional District & Sessions Judge decreed the suit filed by respondent-husband, Sanjay Prasad granting a decree of divorce by dissolving the marriage between the parties. He also directed the respondent-husband to deposit a sum of Rs. 2,00,000/- (rupees two lakhs) as one time alimony along with her personal belonging Stridhan. He also directed to pay Rs. 500/- per month till the matter of maintenance was not decided finally by the competent court.
(2.) It is important to note that this Court by its order dated 23.3.2007 had directed the respondent-husband to deposit Rs. 2,00,000/-(rupees two lakhs) in short-term fixed deposit under the scheme where interest is credited every month and to pay Rs. 2,000/- ( rupees two thousand) per month to the appellant-wife by way of maintenance by using interest amount as well.
(3.) Learned Counsel for the respondent-husband has submitted that he has already credited a fixed deposit of Rs. 2 lakhs, which is ready to give as and when demanded by the appellant-wife and he is also paying monthly maintenance Rs. 2,000/- per month.;