A.C. LALITHA Vs. G. HAREESH

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, 1984 impugning a part of the judgment and decree rendered in O.S.No.292/12 on the file of the Family Court at Bengaluru. In terms of the impugned order, the family court has granted permanent alimony of Rs.7,500.00 per month to the wife from the date of judgment. The wife is in appeal challenging a portion of the judgment and decree to the extent of declining maintenance of Rs.2500.00 per month and also to the extent of declining maintenance from the date of suit.

(2.) The parties to the proceedings are referred to as the 'husband' and 'wife'.

(3.) The brief facts necessary for the adjudication of the case can be summarized as under: