AIROnline 2025 SC 52

Supreme Court Of India

(From : AIROnline 2018 BOM 1663)

Hon'ble Judge(s): Vikram Nath, Prasanna B. Varale , JJ

Hindu Marriage Act (25 of 1955) , S.25— Permanent alimony - Grant of - Considering that husband had already remarried, present parties had stayed together for only about two months after marriage, had no intention to continue their marital relationship, marriage had broken down irretrievably, decree of divorce was not interfered with - Further, considering facts and circumstances of case, financial status of parties, their standards of living, fact that husband had already remarried and also bore financial responsibility of his new family, amount of Rs. 10,00,000/- was awarded as one-time settlement in favour of wife - Husband was directed to pay amount within three months. AIR 2021 SC 569-Relied onAIROnline 2018 BOM 1663 - Partly Reversed (Para 16 19 20) .....