P SHANKAR Vs. P VASANTHI

JUDGEMENT

(1.) The husband is the appellant in this appeal. Originally he filed O.P. No. 148 of 1984 on the file of the IIIrd Addl. Judge, City Civil Court, Secunderabad seeking divorce on the grounds of cruelty and desertion. Pending the said application, the wife filed I.A. No. 707 of 1992 under S. 25 of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act") seeking permanent alimony. After trial, O.P. No. 148 of 1984, filed by the husband for divorce, was dismissed by the learned trial Judge. In the same judgment, the learned Judge allowed I.A. No. 707 of 1992 filed by the wife and granted a sum of Rs. 700.00 per month as permanent alimony both to her (wife) as well as their female child with effect from the date of the order, i.e., 16-7-3992.

(2.) The husband filed C.M.A. No. 1062 of 1992 questioning the order of the learned trial Judge dismissing the application filed by him for divorce. We have already dismissed the said appeal by our judgment dated 21-7-1994.

(3.) The present C.M.A. is filed against the order passed by the learned Judge in I.A. No. 707 of 1992 granting permanent alimony as mentioned above.