SHANTKUMAR Vs. ANITA

JUDGEMENT

(1.) This appeal arises out of a divorce proceeding initiated by the respondent/wife under Sec. 13(1)(i-a)(i-b) of Hindu Marriage Act, 1955 (hereinafter referred to as the "Act") before the Judge, Family Court, Vijayapura in M.C.No.35/2016, wherein the petition filed by the respondent/wife was allowed and the marriage between the appellant and respondent was dissolved by the order of the Family Court vide judgment dtd. 7/7/2017. An order was also passed for permanent alimony of Rs.5,00,000.00 to the respondent/wife from the appellant.

(2.) Aggrieved by the said judgment and order, the appellant/husband has filed this appeal under Sec. 19(1) of the Family Courts Act, 1984, to set aside the said judgment.

(3.) Parties will be referred to as per their ranking before the Tribunal.