DAYANANDA B. S. Vs. MANEESHA RAI A.

JUDGEMENT

(1.) This appeal by the husband is filed under Sec. 19(1) of the Family Courts Act, 1984 impugning the judgment and decree dtd. 7/7/2017 in M.C.No.8/2016. The petition filed by the wife under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 is allowed and marriage solemnised between the parties on 31/8/2014 is dissolved by a decree of divorce. The Family Court awarded Rs.12.00 lakhs as alimony to the wife.

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

(3.) Learned counsel for the wife on instructions submitted that the wife has contracted second marriage on 5/9/2022 after the decree for dissolution of earlier marriage. This being the position, learned counsel for the husband submits that the appeal is confined only to the order of the decree awarding Rs.12.00 lakhs as alimony.