MR. XXX Vs. MRS. YYY

JUDGEMENT

(1.) Considering the nature of controversy, the Appeal was heard in camera. We are directing that the names of the parties shall be masked in the title of this judgment.

(2.) Heard the learned Counsel appearing for the Appellant (wife) and the Respondent (husband) appearing in person. By the impugned decree passed by the learned Judge of the 4th Family Court at Bandra, Mumbai, the Petition filed by the Appellant for a decree of divorce and possession has been dismissed.

(3.) In the Petition filed by the Appellant, the first prayer was for passing a decree of dissolution of marriage solemnized on 19 May 1991 between the Appellant and the Respondent on the grounds incorporated under clauses i(a) and i(b) of sub-section (1) of section 13 of the Hindu Marriage Act, 1955 (for short "the said Act"). Thus, the decree was sought on the grounds of cruelty and desertion. The second prayer in the Petition was for directing the Respondent to pay maintenance at the rate of Rs. 20,000.00 per month to the Appellant. The third prayer was prayer clause (c), which reads thus:-