As per case facts, the High Court granted a divorce decree to the husband on grounds of cruelty and irretrievable breakdown but awarded the wife permanent alimony and an escalating ... future increase. The wife, dissatisfied with the awarded alimony, appealed to the Supreme Court seeking enhancement. She contended that the husband's high monthly income and her continued financial dependency warranted a higher amount reflective of the standard of living enjoyed during the marriage. The husband countered by citing his current, lower net monthly income, remarriage, and the adult age of their son. The question arose whether the permanent alimony awarded by the High Court was just, fair, and reasonable, considering the husband's financial capacity, the wife's continuing financial needs, and the standard of living during the marriage. Finally, the Supreme Court held that the High Court's award was inadequate and required revision to ensure the wife's financial stability and a lifestyle consistent with that enjoyed during the marriage. The Court substantially enhanced the permanent alimony, citing the husband's financial disclosures, his past earnings, and inflationary costs, and also increased the periodic enhancement rate.