- (1.) Heard learned counsel for the petitioner-wife at length.
(2.) Initially, petition no. A385 of 2014 for divorce filed by the respondent-husband on the ground of cruelty came to be allowed. However, the said order being ex-parte, the Division Bench of this Court has remanded the matter. Thereafter, the said petition No. A385 of 2014 was re-opened and it was contested by both sides. By judgment and order dated 09.10.2017, the learned Judge of the Family Court allowed the petition A385 of 2014 and granted the decree of divorce in favour of the respondent-husband. Operative part of the order dated 09.10.2017 is reproduced as under: "1. This petition is allowed. 2. The marriage between the petitioner and respondent solemnised on 02.06.2006 is hereby dissolved by a decree of divorce under Section 13(l)(ia) of the Hindu Marriage Act with effect from the date of this order i.e. 09/10.2017. 3. Petitioner is ordered to pay permanent alimony @ Rs. 10,000/- per month to respondent from the date of this order until she remarries or until she is proved to be capable of maintaining herself. 4. Petitioner is restrained from interfering into the possession of respondent over his house situated in Hudco, Nanded, except in accordance with law. 5. ... .... 6. ... ... 7 ... .... "
(3.) Thus, the petitioner-wife was granted permanent alimony at the rate of Rs. 10,000/- per month from the date of the order until she remarries or until she is proved to be capable of maintaining herself. In the same order, the Family Court restrained the respondent-husband from interfering into the possession of the petitioner-wife over his house situated in Hudco, Nanded, except in accordance with law.;