PADMA Vs. SHRIPAD SHRIDHAR MAINDE

JUDGEMENT

(1.) Heard Shri Parchure for the appellant. None appeared for the respondent, although the appeal was on board since the last four months.

(2.) The appellant Mrs. Padma, wife of Shripad Mainde, aged 40 years, is a divorce. The divorce was granted by the Civil Judge, Senior Division, Amravati on 6-1-1977 on the petition of the husband respondent. There are no allegations about unchastity on her part. She has not re-married. She has no income of her own. She filed a petition for permanent alimony under Section 25 of the Hindu Marriage Act, 1955 which was resisted by the husband-respondent. The husband, however, admitted that he was getting about Rs. 1026/- per month including all the emoluments, but his take home packet is only Rs. 600/- per month. The learned trial court granted Rs. 100/- per month as a permanent alimony to the appellant which, on the face of it, is a meagre amount, which cannot meet the requirements of body and soul.

(3.) The respondent has no dependants, no issues. It is said that he is now retired in the year 1985. He would get half of the total emoluments as his pension, besides gratuity etc. Even after retirtement, his monthly income cannot be less than Rs. 600/- per month. An amount of Rs. 300/is absolutely necessary in these days, to keep the body and soul together. Having, therefore, considered the facts of the case, the amount of permanent alimony has to be enhanced from Rs. 100/- per month to Rs. 300/- per month. The following order is, therefore, passed :