K. GIRIJA Vs. K. S. VENKATESHAPPA

JUDGEMENT

(1.) This appeal is by the appellant -wife being aggrieved by the impugned judgment and decree dated 25th April 2014 passed in M.C. No.206/2013 on the file of Principal Judge, Family Court, Kolar, wherein the petition filed by the appellant under Section 25 (2) of Hindu Marriage Act, 1955 seeking fixed maintenance of Rs.20,000/ - p.m. was allowed, directing the respondent to pay enhanced maintenance of Rs.5,000/ - per month from date of petition till his retirement, in addition to Rs.5,000/ - he is already paying towards maintenance.

(2.) The Hon'ble High Court of Karnataka, while disposing off the said M.F.A. No.4048/98 by exercising the powers under Section 25(1) of H. M. Act, has directed the Respondent to pay Rs.5,000/ - per month as permanent alimony to the Appellant and accordingly, the same was complied by the Respondent.

(3.) Appellant has filed M.C. No.206/2013 under Sec.25(2) of H. M. Act, seeking enhancement of permanent alimony granted by the Hon'ble High Court in M.F.A. No.4048/98 and the same was partly allowed by its order dated.25.04.2014, which impugned in the above appeal.