- (1.) Heard learned Counsel appearing for the Appellant-wife. Despite service of notice, none appears for the Respondent-husband, nor there is any representation on his behalf.
(2.) This appeal is directed against the order, dated 31.8.2009, in IA No. 1330 of 2008 in OP No. 917 of 2008, passed by the Judge, Family Court, Ranga Reddy District, dismissing the application filed by the Appellant-wife against the Respondent-husband under Section 25 of the Hindu Marriage Act, 1955 (for brevity "the Act") seeking to grant a sum of Rs. 10,00,000/-towards permanent alimony and secure the same by a charge on the immovable property being Flat No. 102, First Floor, N.B.R. Complex at Meerpet, Ranga Reddy District.
(3.) The Appellant is wife and the Respondent is husband. For the sake of convenience, in this judgment, the parties are referred to as 'the wife' and 'the husband'.;