AIR 2017 KARNATAKA 94 ::(2017) 3 HinduLR 470

Karnataka High Court

Hon'ble Judge(s): S. Abdul Nazeer, K. S. Mudagal , JJ

(A) Hindu Marriage Act (25 of 1955) , S.13(1)(ia)— Divorce - Cruelty by husband - Husband and wife residing abroad after marriage - Husband filing divorce petition in foreign court - He had filed child abduction complaint against wife - Had cancelled her add-on card thus depriving her of her subsistence - Even on wife managing to return to India, he implicated her in criminal case and ex parte divorce case - In his written statement he had given list of amount spent on gifts given to wife and child thus treating wife as investment - Act of husband amounting to cruelty - Wife entitled to divorce. (Para 34 35 36) (B) Hindu Marriage Act (25 of 1955) , S.25— Alimony - Wife and daughter not having source of income - Merely because wife was law graduate and employed - Claim for alimony cannot be declined. AIR 2015 SC 554, Foll. (Para 38 39) (C) Hindu Marriage Act (25 of 1955) , S.25— Permanent alimony - Quantum - Husband earning Rs. 76,16,000/- p.a. - Husband owning Development site and renovating his house - Husband aware that wife suffering from high Blood Pressure - Daughter undergoing education - Wife not ....