A. P. PRAVEEN Vs. VINDHYA C. PRAVEEN

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) Under challenge in the appeal is the order of 3/3/2017 in M.C.No.109/2013 passed by the I Additional Senior Civil Judge at Chitradurga, whereby the petition filed by the respondent seeking divorce on the ground of cruelty under the Hindu Marriage Act, 1955[The Act] was allowed granting decree of divorce. Moreover, the interim order dtd. 3/1/2017, by which I.A.No.II filed by the respondent seeking permanent alimony of Rs.40.00 lakhs was partly allowed by directing the appellant to pay a sum of Rs.30.00 lakhs, has been made absolute.

(3.) I.A.No.1/2025 has been filed proposing to amend the prayer made in the appeal by seeking to challenge only the interim order passed in I.A.No.II which was made absolute in the judgment. No one appears for the respondent. The appellant being the dominus litus seeks to curtail his prayer by the aforesaid amendment. He is permitted to do so. The application - ...1/2025 is thus allowed. Amendment shall be carried out during the course of the day.