As per the case facts the appellant challenges a High Court order that set aside a divorce decree granted by the Family Court The appellant had filed for divorce on ... the grounds of cruelty The reason for the appeal to the Supreme Court is to seek the dissolution of the marriage The question arose whether the marriage should be dissolved on the grounds of irretrievable breakdown especially when both parties are professionals with equal earnings Finally the Supreme Court exercising its powers under Article of the Constitution of India declared the marriage to have broken down irretrievably and granted a decree of divorce Given that both parties were professionally qualified medical doctors with sufficient and equal earnings the Court was not inclined to award any permanent alimony The High Court's judgment was set aside and the marriage was dissolved