RUBY Vs. DEBASISH PRADHAN

JUDGEMENT

(1.) Both the above appeals arise out of judgment and order dated 25.3.2012 passed by the learned Family Court, Sambalpur in Matrimonial Case No.19/44 of 2009- 2012.

(2.) MATA 39 of 2013 is at the instance of the wife praying for enhancement of permanent alimony from Rs.12,00,000/- to Rs.25,00,000/- whereas MATA 64 of 2013 is at the instance of the husband praying for reduction in the quantum of permanent alimony. Since both the above appeals arose out of a common judgment and both sides rest their claim on quantum of permanent alimony, we heard the matters together.

(3.) The case of the husband in the Family Court was that the husband and the wife tied nuptial knot on 5th December, 2006 according to the Hindu Rites and customs. They stayed together as married couple for about two weeks in the house of the husband at Sambalpur. Thereafter they went to Mumbai where the husband was serving in a company. They led a very happy conjugal life for about two months but thereafter the wife found the husband to be of suspicious nature. She started suspecting the husband whenever the husband was talking with any lady staff on official matter. She started to behave rudely whenever any of his friends and spouses were visiting them. It was further alleged by the husband that whenever he was returning home in the evening being exhausted, the wife was insisting him for sex and if the husband was denying for the same at that point of time, then the wife was denying him sex at night time. She used to quarrel with the husband on petty matters and even going to the extent of threatening him to commit suicide in order to put him in trouble. They came back to Sambalpur on 20.01.2007 and thereafter she voluntarily went away to her parents house since 27.01.2007 whereafter there was no link with each other.