As per the case facts appeals arose from a Delhi High Court order concerning financial arrears and maintenance within a matrimonial dispute involving multiple civil and criminal cases between the ... parties The core of the issue required the Supreme Court's intervention to resolve The question arose regarding the appropriate amount for permanent alimony and whether the Supreme Court could exercise its extraordinary powers to grant a divorce and ensure comprehensive justice thereby settling all outstanding disputes between the parties Finally the Supreme Court allowed the appeals overturning the lower court's decisions and granting a divorce decree by invoking its special power under Article of the Constitution to achieve complete justice The Court directed the husband to pay a fixed sum as permanent alimony to the wife within a specified timeframe All related civil and criminal cases are to be closed upon the submission of certified copies of this order to the respective courts