SRI AJIT DEVARAJ Vs. SMT. MEGHA NAGARAJA

JUDGEMENT

(1.) THESE two appeals are arising out of the order passed by the IV Addl. Prl. Judge, Family Court, Bangalore in M.C. No. 424/2013 dated 8.12.2013. MFA 9488/2013 is filed by the appellant/husband. MFA 10686/2013 is filed by the respondent/wife. In both these appeals, the parties are questioning the legality and correctness of the order passed by the Trial Court in fixing Rs. 25,00,000/ - as permanent alimony. Therefore, these two appeals are heard together.

(2.) THE admitted facts are as hereunder:

(3.) AGGRIEVED by the order of the Family Court, the husband has filed MFA 9488/2103 contending that a sum of Rs. 25,00,000/ - awarded towards permanent alimony is on the higher side. The wife has filed MFA 10686/2013 contending that a sum of Rs. 25,00,000/ - awarded towards permanent alimony is insufficient.