ANEEL KAUR Vs. JAYA CHANDRA

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal, in F.C.A.No.152 of 2007 is filed under Section 19 of the Family Courts Act, 1984 by the petitioner in I.A.No.664 of 2006 in F.C.O.P.No.260 of 1997, aggrieved by the order dated 07.09.2007 passed by the Family Court, Hyderabad.

(2.) FOR the purpose of disposal, we refer to the parties as arrayed before the Family Court.

(3.) BY the aforesaid order, the Family Court allowed the petition filed by the petitioner under Section 25 of the Hindu Marriage Act, 1955, seeking permanent alimony of Rs.1 crore, in part, and directed the respondent to pay an amount of Rs.15 lakhs within a period of six months from the date of the order, with 9% interest thereafter. This appeal is filed by the petitioner seeking enhancement of the permanent alimony from Rs.15 lakhs to Rs.1 crore and cross -objections are filed by the respondent questioning the order of the Family Court, granting Rs.15 lakhs towards permanent alimony.