FA/101/2023
2025 Latest Caselaw 1910 UK

Uttarakhand High Court

FA/101/2023 on 12 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                             2025:UHC:7109-DB
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGE'S ORDERS
No.            directions and
             Registrar's order
              with Signatures
                                  FA 101/2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Ms. Reema Rana, Advocate, i/b Ms. Neetu Singh, Advocate for the appellant.

Mr. Shankar Aggarwal, Advocate, for the respondent.

(2) This appeal is filed under Section 19 of Family Courts Act challenging the judgment dated 12.5.2023, rendered by Judge, Family Court, Vikasnagar, Dehradun in O.S. No. 83 of 2019. By the said judgment, the suit for dissolution of marriage, filed by husband, was decreed.

(3) Learned Counsel for the respondent refers to the order passed by coordinate Bench on 20.3.2024, whereby he was granted time to get instructions as to whether respondent is ready to pay rupees ten lakhs as permanent alimony to the appellant. He submits that on 4.7.2024, respondent appeared before the coordinate Bench through VC and he made a statement that he was ready to give rupees ten lakhs as permanent alimony to the appellant. He further submits that in terms of the order dated 4.7.2024, respondent paid rupees five lakhs as first instalment of permanent alimony on 11.7.2024 and thereafter remaining amount/second instalment on 2.4.2025.

(4) Ms. Reema Rana, learned Counsel appearing for the appellant, concedes that her client has received rupees ten lakhs as permanent alimony from the respondent on the dates indicated by Mr. Shankar Aggarwal, learned Counsel appearing for the respondent.

(5) Learned Counsel for the parties submit that out of the wedlock between the 2025:UHC:7109-DB

parties, three daughters were born, out of which one has passed away and only two are alive and both of them are major, therefore there is no dispute regarding custody of children. They further submit that since parties have now decided to part ways after payment of amount of permanent alimony by the respondent to the appellant, therefore, the appeal be decided in terms of settlement arrived at between the parties.

(6) In view of statement made by learned Counsel for the parties, this appeal is disposed of in terms of the settlement arrived at between the parties.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 12.8.2025 Pr PRABODH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aea

KUMAR b198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052D F6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.08.12 17:47:03 +05'30' 2025:UHC:7109-DB