(1.) The appellant-wife has come forward with this appeal questioning the legality and/or validity of the order dtd. 27/3/2018 passed by the VI Additional Principal Family Court, Chennai, in OP No. 4224 of 2011 filed by her.
(2.) The appellant-wife has filed Original Petition No.4224 of 2011 before the Family Court under Ss. 27 (d), 37 and 38 of The Special Marriage Act seeking to (i) dissolve the marriage solemnised between her and the respondent on 4/11/2003 under Marriage No. 483 of 2003 before the Marriage Officer, Mumbai on the ground of cruelty (ii) grant permanent custody of the minor Aryana to her and (iii) to direct the respondent to pay to her a sum of Rs.10.00 crores as permanent alimony and for costs.
(3.) It is seen from the records that the appellant and the respondent were employed in KPMG Office in Mumbai. During the course of such employment, they fell in love with each other and decided to get married. Accordingly, the marriage between them was solemnised on 4/11/2003 under the provisions of the Special Marriage Act, which was registered in the office of the Marriage Officer, Mumbai under M.No. 483 of 2003. After such marriage, a formal ceremony was conducted at Iskon Temple, Mumbai. Thereafter, the appellant and the respondent commenced their matrimonial journey at Bangalore, where they lived happily together for some time. Due to the wedlock between the appellant and the respondent, a female child was born on 6/8/2004 and she is named Aryana.