YASHODHARA VITTALA SHETTY Vs. POORNIMA

JUDGEMENT

(1.) This appeal is directed against the portion of the Judgment to the extent of directing the appellant to pay permanent alimony of Rs.3,00,000/- within three months from the date of Judgment vide judgment and decree dated 10.07.2015 passed by the Family Court, Dakshina Kannada at Mangalore in M.C.No.41/2014.

(2.) Facts in brief are that:

(3.) Being aggrieved by the portion of the judgment and decree as far as directing the appellant to pay an amount of Rs.3.00 lakh as permanent alimony to the respondent the appellant is before this Court.