PRABHAVATHI @ PRABHAMANI Vs. LAKSHMEESHA M.C.

JUDGEMENT

(1.) Leave granted.

(2.) The challenge herein is to an order dtd. 14/7/2023 passed by a Division Bench of the High Court of Karnataka whereby the amount of permanent alimony granted to the appellant-wife has been reduced from Rs.25,00,000.00(Rupees twenty-five lakhs) to Rs.20,00,000.00(Rupees twenty lakhs), and the respondent-husband has been directed to pay the reduced amount within three months failing which it shall carry an interest at the rate of 6% per annum.

(3.) As per the facts of this case, the parties herein got married on 10/11/1991, and a son was born from the wedlock on 20/8/1992. The respondent is alleged to have deserted the appellant soon after the child was born, in 1992. He thereafter filed a petition in the year 2002 seeking divorce on the ground of cruelty. The Family Court dissolved the marriage on 3/8/2006. On an appeal made by the appellant, that decree was set aside by the High Court vide judgment dtd. 26/8/2010, and the matter was remanded to the Family Court. Again a decree of divorce was granted on 21/2/2011, this time on the ground of irretrievable breakdown of marriage. The appellant again approached the High Court and the aforesaid decree of divorce was set aside on 29/11/2013 and case was remanded to the Court of Additional Principal Judge, Family Court, Bengaluru.