BALA KRISHNA Vs. ROHINI

JUDGEMENT

(1.) The husband in M.C.No.247/2015 on the file of the Family Court, Dakshina Kannada, Mangaluru is challenging the part of the judgment dtd. 7/12/2017 awarding permanent alimony of Rs.4.00 lakhs to his wife.

(2.) The petition filed by the appellant/husband seeking dissolution of marriage under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, the marriage between the parties solemnised on 26/5/2010 is dissolved. The wife has accepted the decree for dissolution of marriage and she has not filed any appeal for enhancement of the alimony.

(3.) The husband is before this Court challenging the alimony awarded by the Family Court on the premise that the alimony awarded is on higher side.