M.V. LEELAVATHI Vs. DR. C. R. SWAMY

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from the common order dtd. 18/11/2022 passed by the High Court of Karnataka at Bengaluru in M.F.A. No.3747/2015 (FC) and M.F.A. No.2483/2022 (FC). The appellant-wife is before this Court as the High Court has upheld the decree of divorce granted by the Family Court and confirmed the amount of Rs.15,00,000.00 awarded as permanent alimony.

(3.) The brief facts giving rise to the appeals are as follows: