KULDEEP RAI Vs. RITA W/O. KULDEEP RAI

JUDGEMENT

(1.) This first appeal under Sec. 19 of the Family Courts Act, 1984 has been preferred by the appellant/husband, being partially aggrieved by the judgement and decree dtd. 14/12/2022 passed by the Principal Judge, Family Court, Ujjain in RCSHM No.512/2018, by which u/S 25 of the Hindu Marriage Act, appellant/husband has been directed to pay Rs.4.00 lacs to the respondent/wife as a permanent alimony.

(2.) In nutshell, the case of the appellant/husband before the Trial Court was that the respondent/wife is his legal wedded wife and their marriage was solemnized on 5/7/2011, as per Hindu Rites and Rituals in Ujjain city. The respondent resided with the appellant for certain days and after that, she was making quarrel and on the ground of cruelty and desertion, appellant has filed a petition u/S 13 of the HMA for dissolution of marriage.

(3.) The respondent/wife has admitted the matrimonial relations but denied that she has treated her husband with cruelty or deserted her husband and pleaded that due to ill treatment of her husband, she is residing at her parents house.