A S GOWRI Vs. B R SATISH

JUDGEMENT

(1.) The two points which arise for consideration in this appeal are (1) whether the quantum of the permanent alimony awarded by the lower court to the appellant is inadequate; and (2) whether the lower court has erred in refusing to direct the respondent to return the properly claimed by the appellant.

(2.) The facts necessary for the disposal of this appeal, briefly stated, are as under:

(3.) Appellant and respondent were respectively the husband and the wife. Appellant filed a petition, M.C. No. 81/1981, in the Court of City Civil Judge, Bangalore ("lower court") praying for a decree against the respondent for divorce; for permanent alimony and for the return of her articles described in the schedule to the petition. By then, the husband had filed a petition, M.C. No. 59/1981, in the lower court praying for a decree of divorce against the wife. The lower court, by its common judgment dated 3-12-1982, allowed M.C. No. 81/1981 filed by the wife granting her a decree of divorce and monthly alimony of Rs. 200/-. However, her prayer for direction to the husband to return her articles was rejected. The lower court also rejected the petition, M.C. No. 59/1981, filed by her husband. Not being satisfied with the quantum of alimony and the refusal to direct the return of her articles, the wife has filed this appeal against the decree in M.C. No. 81/1981.