C PRAKASH Vs. G SAKUNTHALA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 12.09.2015, passed in F.C.O.P.No.1 of 2007, by the Family Court, Salem.

(2.) The appellant herein, as petitioner, has filed F.C.O.P.No.1 of 2007, on the file of the trial Court, praying to pass a decree of divorce under Section 13[1][i-a] of the Hindu Marriage Act, 1955, wherein, the present respondent has been shown as respondent.

(3.) The trial Court, after considering the averments made in the petition and counter coupled with available evidence, has allowed the petition and thereby, dissolved the marriage held between the petitioner and respondent on 14.06.1998 and ultimately, directed the petitioner to pay a sum of Rs.7,92,000/- to the respondent in the form of permanent alimony. Against the order passed by the trial Court, the present Civil Miscellaneous Appeal has been preferred.