PREETHI KALVAKOLANU Vs. SATISH CHANDRA

JUDGEMENT

(1.) Heard Mr. V.Hanumantha Rao, learned counsel for the appellant and Mr.V.Vijaya Rama Raju, learned counsel for respondent No.1. There is no representation on behalf of 2nd respondent.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 17/3/2022 passed in E.A.No.6 of 2019 in E.P.No.04 of 2019 in FCOP No.684 of 2014 by the Judge, Family Court, Ranga Reddy District at L.B.Nagar, the appellant preferred the present appeal. Facts of the case:-

(3.) The appellant herein is wife of 2nd respondent herein. She had filed FCOP No.684 of 2014 under Sec. 12(1) (ia) of Hindu Marriage Act, seeking dissolution of marriage and permanent alimony. The learned the Judge, Family Court, Ranga Reddy District at L.B.Nagar, vide order dtd. 11/9/2018 allowed the said petition dissolving the marriage between the parties by decree of divorce and also directed the 2nd respondent herein to pay Rs.30,00,000.00 to the appellant herein towards permanent alimony within one month from the date of the order.