1. Mr. Sahu, learned advocate appears on behalf of appellant- husband. He submits, impugned is judgment dated 11th March, 2022 made by the family Court. By it there was dissolution of marriage but direction to pay exorbitant permanent alimony at Rs.9,00,000/-. His client has humble circumstances and unable to pay the amount.
2. Mr. Mohanty, learned advocate appears on behalf of respondent-wife.
3. The appeal was called by us on 13th October, 2023, 8th and 23rd November, 2023. On hearing the learned advocates and our observations made, result is that respondent-wife has agreed to accept Rs.3,75,000/- as permanent alimony.
4. Three valid demand drafts issued by State Bank of India, all in favour of respondent-wife for aggregate Rs.3,75,000/- have been obtained by appellant-husband. The demand drafts are photocopied. The particulars thus will be available in the file. All the demand drafts are handed over to Mr. Mohanty. His client being present in Court accepts the same in execution, discharge and satisfaction of decree for permanent alimony, modified to Rs.3,75,000/-.
5. The appeal is thus disposed of.
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