Prasad Sahu vs Ruma Devi @ Rubi Devi
2021 Latest Caselaw 249 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 F.A. No.280 of 2019
                                       ......

         Prasad Sahu                                          --- --- Appellant
                                       Versus
         Ruma Devi @ Rubi Devi                               --- --- Respondent
                                           ---

CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

---

For the Appellant : Mr. Anurag Kashyap, Adv.

               For the Respondent      :
                                           ---

04/18.01.2020         Learned counsel for the appellant is aggrieved only by the part

of the impugned judgment dated 30th January 2019 and decree signed on 14th February 2019 passed in Original Suit No.33/2015 by the court of learned Principal Judge, Family Court, Gumla whereunder the learned court, while granting a decree of divorce against the respondent/appellant herein husband, also passed an order that the husband shall pay a sum of Rs.5,000/- per month to the petitioner for her sustenance from the date of filing of the Suit. Appellant is ready and willing for one time settlement on the basis of a permanent alimony.

Issue notice in the limitation matter (I.A. No.5564/2020) and on the main memo of appeal upon the sole respondent under registered cover with A/D and speed post, for which requisites must be filed within two weeks.

Office to track speed post delivery.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

Shamim/