ROWENA MERYL CRASTA Vs. ALWYN ROSHAN DSOUZA

JUDGEMENT

(1.) This cross objection is filed invoking Sec. 19(1) of the Family Courts Act, 1984 read with Order XLI Rule 22 of the Code of Civil Procedure, 1908.

(2.) The wife has filed the present cross objection being aggrieved by the rejection of part of her claim for permanent alimony wherein she had sought permanent alimony of Rs.25.00 lakhs. In terms of the impugned judgment and decree passed by the Family Court, Rs.10.00 lakhs is awarded towards permanent alimony and the cross objection is in respect of disallowed claim.

(3.) In the same judgment and decree, the petition filed by the wife under Sec. 10(1) (ix), (x) and Ss. 37 and 41 of the Indian Divorce Act, 1869 seeking dissolution of marriage on the ground of desertion and cruelty under the Divorce Act, 1869 is allowed. The wife had also claimed permanent alimony invoking Sec. 37 of the Indian Divorce Act.