K SRINIVASA KUMAR Vs. SHARVANI

JUDGEMENT

(1.) Heard both sides.

(2.) This Family Court Appeal is directed against the order, dated 1-12-2005, passed by the Judge, Family Court, Secunderabad, in Memo (SR) No.6890 of 2005 in E.P. No. 13 of 2003, rescinding the order, dated 21-7-2003, passed by it in O.P.No.249 of 2002, wherein and whereby originally a sum of Rs.1,80,000/- was granted in favour of the appellant-wife towards permanent alimony.

(3.) The appellant is the wife and the respondent is the husband.