SWETHA MOTHIKANE, W/O SHAMANTHA DEVELE M.Y., D/O. M.V AJITH KUMAR Vs. SHAMANTHA DAVELE M.Y., S/O YASHVANTHA RAO DAVELE

JUDGEMENT

(1.) THIS appeal is by the wife challenging that portion of decree for dissolution of marriage where permanent alimony is refused.

(2.) THE respondent herein was working as Booking Clerk at Shalimar and Olympia Theaters belonging to the petitioner's father. The petitioner used to visit cinema theaters with her father frequently. Acquaintance developed with her and the respondent, who was working as Booking Clerk, which culminated to love between them. Further acquaintance developed between them while both of them were prosecuting their computer courses at Vikas Computer Centre, Yadavagiri, Mysore.

(3.) THE learned counsel for the petitioner assailing the impugned order rejecting the permanent alimony contends that the respondent is having an income of Rs. 15,000/ - by way of salary. Respondent and his mother have also sold a family house for Rs. 5 lakhs, which is deposited in the Bank and he is deriving interest accrued on the said deposit. The Family Court has erred in the order denying on the ground that the petitioner's father is a wealthy person, the respondent has no obligation to maintain his wife and even if a decree for divorce is passed, the petitioner is entitled to permanent, alimony.