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

JUDGEMENT

(1.) These three miscellaneous first appeals under Sec. 19(1) of the Family Courts Act, 1984, arise out of the judgment and decree dtd. 25/4/2015 passed by the I Addl. Principal Judge, Family Court, Bengaluru, wherein the petition filed by the respondent-husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short, 'the Act') is allowed, the counter claim by the appellant-wife seeking restitution of conjugal rights is dismissed, and the respondent-husband is directed to pay a sum of Rs.15.00 lakhs as permanent alimony to his wife, and therefore, all the three appeals are heard together and disposed of by this common judgment.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) For the sake of convenience, the parties are referred to as per the ranking assigned to them before the Family Court.