KUMUDA RAO H.T. Vs. ARAVINDH H.T.

JUDGEMENT

(1.) MFA No.8526/2016 is filed by the wife and MFA No.3916/2016 is filed by the husband; both these appeals are filed under Sec. 19(1) of the Family Courts Act, 1984, against the judgment and decree dtd. 29/4/2016 passed in M.C.No.180/2014 by the Principal Judge, Family Court, Dakshina Kannada, Mangaluru, by which the petition filed by the husband seeking dissolution of marriage, was allowed and directed the husband to pay Rs.30,00,000.00 as a permanent alimony to the wife.

(2.) MFA No.8526/2016 is filed by the wife challenging the impugned judgment for non-granting of permanent alimony of Rs.1,30,00,000.00 and MFA No.3916/2016 is filed by the husband seeking to set aside the impugned judgment dtd. 29/4/2016 insofar as directing the appellant-husband to pay Rs.30,00,000.00 as a permanent alimony.

(3.) The parties are referred to as per their ranking before the Family Court as petitioner-husband and respondent-wife.