DHIRAJBHAI DAHYABHAI MAKWANA Vs. HANSABEN DHIRAJBHAI MAKWANA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant, who was the original plaintiff in Family Suit No.561 of 2013 filed before the learned Family Court, Ahmedabad. The suit was filed by the present appellant - husband under Sec. 13(1) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act") for decree of divorce on the ground of cruelty and desertion.

(2.) The learned Family Court, Ahmedabad, by its judgment and decree dtd. 14/5/2024, allowed the family suit filed by the present appellant - original plaintiff and passed the decree of dissolution of the marriage solemnized between the original petitioner and the original respondent dtd. 25/4/1998. However, while allowing the suit, the learned Family Court directed the appellant herein - husband to pay sum of Rs.15,00,000.00 (Rupees Fifteen Lakh Only) to the respondent - wife towards one time full and final permanent alimony for the respondent - wife and children under the provisions of Sec. 25 of the Act.

(3.) The present appeal is filed only to the extent that the learned Family Court directed the original petitioner - husband to pay an amount of Rs.15,00,000.00.