ATHIRA UPENDRAN NAIR Vs. JAYAKRISHNAN KRISHNAN NAIR

JUDGEMENT

(1.) Both these appeals are filed by the petitioner in OP Nos.494/2010 and 401/2010 of the Family Court, Ernakulam decided by common order dated 30/12/2011.

(2.) Though the Original Petitions were partly allowed, these appeals are filed against the disallowed portion of the claim. In OP No.494/2010, she claimed permanent alimony of Rs.50 lakhs which was rejected by the Family Court. A decree had been granted only for maintenance @Rs.15,000/- per month from 16/2/2010 till the date of completion of compulsory internship of PW1 (petitioner) in USA. The Family Court rejected the claim for travel expenses and future maintenance after the date of expiry of internship.

(3.) The short facts of the case are as under:- Petitioner/appellant and the first respondent got married on 29/11/2007 as per Hindu religious rites and ceremonies. No children were born in the wedlock. Matrimonial issues developed between the parties and ultimately the wife had filed a petition Mat.Appeal Nos.144 & 163/12 for divorce on the ground of cruelty which has already been allowed by the Family Court. Matrimonial claims other than the subject matter of the appeal had already been allowed.