MELVYN LOBO Vs. MARIA CLERA LOBO

JUDGEMENT

(1.) This appeal under Sec. 55 of the Indian Divorce Act has been filed against the judgment dtd. 17/3/2016 passed by the family court by which the marriage performed between the parties on 29/12/2000 has been dissolved by a decree of divorce. In addition, the appellant / husband has been directed to pay a sum of Rs.15.00 Lakhs by way of permanent alimony.

(2.) Facts giving rise to filing of this appeal briefly stated are that the parties got married on 29/12/2000 at Mangalore. From the wedlock, a male child viz., Mervin was born. Admittedly, the respondent/wife filed a petition seeking dissolution of marriage as well as permanent alimony.

(3.) The aforesaid petition filed by the respondent / wife has been allowed by the family court vide judgment and decree dtd. 17/3/2016 and the marriage performed between the parties has been dissolved by a decree of divorce. The family court has further directed the appellant to pay a sum of Rs.15.00 Lakhs by way of permanent alimony to the respondent. The grievance in this appeal pertains only to the quantum of permanent alimony.