K.S. VINAY KUMAR Vs. C.H. MEGHANA

JUDGEMENT

(1.) In this appeal under Sec. 19(1) of the Family Courts Act, 1984, the dispute only pertains to quantum of permanent alimony.

(2.) Facts giving rise to filing of this appeal briefly stated are that the marriage between the parties was solemnized on 4/5/2012. Admittedly, out of the wedlock, a son was born to the parties. The appellant / husband filed a petition seeking dissolution of marriage under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) on the ground of cruelty as well as desertion.

(3.) The family court vide judgment dtd. 21/9/2017 has dissolved the marriage between the parties on the ground of desertion. In addition, the family court has awarded a sum of Rs.5.00 Lakhs as permanent alimony. Being aggrieved the appellant / husband has filed this appeal.