MANISHA K.KAWAD @ LAKSHMI Vs. TARUN I.TATER

JUDGEMENT

(1.) This appeal has been filed by the appellant/wife against the quantum of alimony made in O.P.No.1182 of 2010, dated 29.07.2013 on the file of the Judge, Family Court, Chennai and sought enhancement of the same.

(2.) The appellant/wife and the respondent/husband got married on 24.11.2008 and thereafter, during March 2010, the respondent/husband filed O.P.No.1182 of 2010 before the Family Court, Chennai, seeking dissolution of marriage on the ground of cruelty. The wife filed counter and also M.P.No.668 of 2010 seeking remedies under the provisions of Protection of Women against Domestic Violence Act viz., Protection order and also Monetary Relief. The trial court, by order dated 30.09.2011, allowed the said petition and directed the husband to pay Rs.20,000/- per month to the wife and also directed him to return back the Shridhana articles, silver and other belongings of the wife. Subsequently, both sides contested the matter and the trial court, after taking into consideration the evidence, both oral and documentary let in on both sides, passed an order dated 29.07.2013, ordering dissolution of marriage on the ground of cruelty and the appellant/wife was granted a permanent alimony of Rs.10,00,000/- towards maintenance from the respondent/husband.

(3.) The allegations and counter allegations raised on both sides have been discussed and findings have been given by the court below in paragraph Nos.24 to 28 as under:-