SUSHEELA Vs. R JAGANNADHAM

JUDGEMENT

(1.) This appeal is filed against the order of the Chief Judge, City Civil Court, dismissing a petition under Sec-tion 25 of the Hindu Marriage Act for granting a permanent alimony of Rs. 100/- per mensem.

(2.) In O. P. No. 73 of 1959, the appellant sought dissolution of her marriage on the ground of impotency of the husband. She also prayed for permanent alimony at a particular rate. While granting a decree for dissolution of marriage, the Chief Judge, City Civil Court, disallowed the claim for permanent alimony, as no evidence was led by the wife regarding the circumstances which would justify the grant of permanent alimony. These orders have become final, as neither party has questioned that part of the judgment which went against him or her. Sometime later, the application giving rise to this appeal was filed.

(3.) The trial Judge dismissed the petition for the grant of permanent alimony and observed: