PHIJAM (N) KHWAIRAKPAM (O) BABINA DEVI Vs. KHWAIRAKPAM RAGESH SINGH

JUDGEMENT

(1.) This appeal is filed by the appellant/wife/defendant No.1 under Sec. 19 (1) of the Family Courts Act, 1984 for setting aside the impugned Order dtd. 6/7/2019 passed by the Ld. Family Court, Manipur at Lamphelpat, Imphal West in Mat. (Divorce) Suit No. 68 of 2015 and to enhance the amount of permanent alimony at 25% of the monthly income of the Principal Respondent or to a lump sum amount of Rs.30,00,000.00. In the Mat. (Divorce) Suit No. 68 of 2015, the Appellant was the Defendant No. 1 and Principal Respondent was the Plaintiff. The Mat. (Divorce) Suit No.68 of 2015 was instituted for a decree of divorce under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 on ground of cruelty. By the impugned order, the marriage between the plaintiff and defendant No.1 was dissolved with a direction to pay permanent alimony of Rs.2,00,000.00 to the wife by the husband.