Raghvendra Singh Chauhan, J. - (1.)Both these appeals, namely F.C.A.No.181 of 2018 and F.C.A.No.87 of 2018, arise out of the same impugned judgment dated 05.01.2018, passed by the Family Court, Ranga Reddy District, whereby the learned Family Court has granted a decree of divorce in favour of the wife, Ms. Shikha Shrivastava, and has directed the husband, Mr. Divya Prakash, to pay a permanent alimony of Rs.30,00,000/- to the wife.
(2.)Briefly stated, the facts of the case are that on 17.01.2011 the appellant and the respondent were married in accordance with the Hindu rites and customs. However, according to the wife, during the wedlock, she was subjected to mental and physical cruelties at the hands of the husband. Moreover, due to the cruelties inflicted upon her, on 15.04.2011, she had no other option but to leave the matrimonial home. Therefore, the parties parted their ways. Subsequently, she filed a divorce petition under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 ("the Act", for short).
(3.)In order to support her case, the wife examined herself as a witness, and submitted eleven documents. On the other hand, the husband also examined himself as a witness, and submitted a single document. After going through the oral and documentary evidence, by the impugned order dated 05.01.2018, the learned Family Court granted the decree of divorce in favour of the wife and granted a permanent alimony as aforementioned. Hence, both the parties (the wife and the husband respectively) have filed these two different appeals before this Court.