B. VASANTH Vs. NISHA RAO N.

JUDGEMENT

(1.) This miscellaneous first appeal has been filed by the husband being aggrieved by the judgment and decree dated 20.10.2014 passed by the learned Principal Judge, Family Court, D.K., Mangaluru, in M.C.No.66/2013, in so far as it relates to dismissal of his petition filed under Section 12(1)(a) of the Hindu Marriage Act, 1955 (for short, 'the Act') and further granting permanent alimony of Rs.5 lakhs to the respondent-wife in exercise of its power under Section 25 of the Act.

(2.) For the sake of convenience, the parties shall be referred to in terms of their rank and status before the Family Court.

(3.) The marriage of the petitioner/appellant herein with the respondent was solemnized on 27.11.2011 at Rama Laxmi Narayana Convention Hall, Mangala Devi Road, Mangaluru, as per the rites and customs prevailing in their community. After marriage, the petitioner and respondent started residing in their matrimonial home.