KODIGEHALLI GOPALAPPA KAVITHA Vs. RAVI NARAYANA REDDY

JUDGEMENT

(1.) These two appeals filed under Sec. 19(1) of the Family Courts Act, 1984, arise out of the judgment and decree dtd. 19/3/2013 passed by the Principal Judge, Family Court, Bengaluru, in M.C.No.1492/2007, and therefore, both the appeals are heard together and disposed of by this common judgment.

(2.) Heard the learned Counsel appearing for the parties and also perused the material on record.

(3.) Brief facts of the case as revealed from the records that may be necessary for the disposal of these appeals are, the marriage of the appellant-wife with the respondent-husband was solemnized on 21/2/2005. The appellant had filed M.C.No.1492/2007 under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short, 'the Act') with a prayer for dissolution of the marriage on the ground of cruelty. The said petition was allowed, but the Family Court had failed to grant the relief of permanent alimony, and therefore, the appellant had filed M.F.A.No.4424/2009 and in the said appeal, this Court upon confirming the judgment and decree passed under Sec. 13(1)(ia) of the Act, had remitted the matter to the Family Court for re-consideration of the matter in so far as it relates to grant of permanent alimony.