SHOBHA KANWAR Vs. NARPAT SINGH

JUDGEMENT

(1.) By this common judgment and order, the present two cross appeals are being adjudicated together, as both arise from the same judgment and decree dtd. 29/8/2025 passed by the learned Family Court, Jodhpur. By the said judgment, the marriage between the parties was dissolved, and the husband was directed to pay permanent alimony of Rs.25,00,000.00 to the wife.

(2.) The wife has challenged the quantum of alimony on the ground that it is grossly inadequate, whereas the husband, by way of a cross-appeal, has assailed the same as being excessive. Dissolution of marriage is not under challenge by either side. The wife, in her appeal, seeks enhancement of the permanent alimony to at least 12 crore, having regard to the financial status of the husband as asserted by her. In this common order parties are being addressed as per the memo of parties filed by the wife.

(3.) The brief facts, as emerging from the record, are that the marriage between the parties was solemnized on 23/4/1994 at Marwar Junction in accordance with Hindu rites and customs. Irreconcilable differences arose leading to the appellant/wife, Smt. Shobha Kanwar, instituting a petition under Sec. 13 of the Hindu Marriage Act on 2/3/2015 against the respondenthusband, Narpat Singh. Out of the wedlock, two sons, Govind Singh and Himanshu Singh, were born, who are now adults.