SHRI CHANDER RAM Vs. SHRIMATI SABIYA WATI

JUDGEMENT

(1.) THIS appeal filed by Chander Ram is directed against the order of learned Subordinate Judge, 1st Class, Delhi, whereby he awarded permanent alimony at the rate of Rs. 32 per mensem in favour of Sabiya Wati Respondent till her lifetime or till she remarries, against the Appellant.

(2.) THE brief facts of the case are that the Appellant filed a petition under Section 10 of the Hindu Marriage Act, against the Respondent for judicial separation on the allegation that she had deserted him after living with him for only a week.

(3.) DURING the course of the proceedings before the Court below the Respondent filed an application under Section 25 of the Hindu Marriage Act for grant of permanent alimony against the Appellant. The Court below accepted the application after observing that the parties to this case were a very unfortunate couple who had not been able to live together beyond a few months. Permanent alimony at the rate of Rs. 32 per mensem was, accordingly, awarded to the Respondent against the Appellant till her lifetime or till such time as she remarries.