GOWRAMMA Vs. P KRISHNAPPA ALIAS P KRISHNA REDDY

JUDGEMENT

(1.) APPELLANT-WIFE (for short 'the appellant') was married to the respondent on 10th of June, 1973. The marriage did not run smoothly and they started living separately after a few years.

(2.) IN the year 1987 appellant filed Civil Miscellaneous No. 751 of 1987 for maintenance against the respondent. Appellant was granted a maintenance at the rate of Rs. 250/- per month. Appellant filed an application seeking enhancement of the amount of compensation which is pending.

(3.) APPELLANT filed the suit from which this appeal arises seeking a declaration that the appellant has right of residence in the house of the respondent. A direction was sought to the defendant to provide suitable accommodation to her in the schedule property. Trial Court dismissed the suit holding that the amount of maintenance which the appellant is getting from the respondent would include the expenses for residence as well and the appellant is not entitled to the declaration sought for.