MANJU Vs. DALEEP KUMAR

JUDGEMENT

(1.) Both the appeals are filed against judgment dated 21.09.2011 passed by Principal Judge, Family Court, Dehradun whereby Suit No. 5 of 2009 titled as Dilip Kumar Vs. Mrs. Manju filed under Section 13 of the Hindu Marriage Act was allowed. Decree for dissolution of marriage between the parties was passed. Counter claim filed by wife was partly allowed and permanent alimony of Rs. 5,00,000/- was awarded in favour of wife. Husband is aggrieved by the permanent alimony part while wife is aggrieved by the decree of divorce.

(2.) Both the appeals are heard together and disposed of by this common judgment.

(3.) Brief facts of the present case are that marriage between the parties was solemnized on 02.05.2001, as per Hindu rites and rituals. Marriage between the parties was arranged marriage. Dilip Kumar (husband) is a Government Servant and Smt. Manju (wife) is a post graduate and homemaker.