Rahul Kumar Vijan vs Prerna
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Uttarakhand High Court

Rahul Kumar Vijan vs Prerna on 25 April, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                        FIRST APPEAL NO. 120 OF 2023
                              25TH APRIL, 2024
Rahul Kumar Vijan                                                 .....Appellant.
                                       Versus

Prerna                                                           ....Respondent.

Counsel for the Appellant                  :       Mr. Vikas     Bahuguna,   learned
                                                   counsel.

Counsel for the Respondent                 :       Mr.   Rajat     Mittal,   learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

A supplementary affidavit has been filed by the

appellant on 02.04.2023, and along with this supplementary-

affidavit, the affidavit of Ms. Prerna- respondent has been

placed on record, in which, she states that Rs.20.00 Lakhs

has been accepted by her as permanent alimony, out of

which, Rs.10.00 Lakhs has been paid to her vide cheque

dated 02.04.2024, and the remaining will be paid by

18.04.2024.

2. As per the affidavit of Mr. Rahul Kumar Vijan-

appellant, the same statement has been made in the affidavit

that Rs.20.00 Lakhs he is agreed to pay as permanent

alimony, out of which, Rs.10.00 Lakhs has been paid by him

vide cheque dated 02.04.2024 (Annexure No.S.A.1), and the

remaining amount will be paid by him by 18.04.2024. It is

also stated in the affidavit that certain items like, Double bed,

refrigerator, washing machine, almirah, one LCD TV and Juice

Machine, will be returned by the appellant.

3. Learned counsel for the respondent submits that

the appellant has made all the payments to the respondent

and even the goods have been returned by him.

4. As per the affidavits given by the appellant and the

respondent, this appeal is being converted into a petition

under Section 13-B of the Hindu Marriage Act.

5. Keeping in view the affidavits of the appellant and

respondent, this decree of divorce is being granted under

Section 13-B of the Hindu Marriage Act.

6. The appeal is disposed of in the aforesaid terms.

7. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 25th April, 2024 NISHANT