G SAVITHRI Vs. M S SUBBUKRISHNA

JUDGEMENT

(1.) This appeal filed under Section 19(1) of the Family Courts Act, 1984, is directed against the judgment and decree dated 9-10-2007 passed by the Family Court at Mysore in O.S. No. 47 of 2005, dismissing the suit filed for maintenance insofar as it relates to the first Plaintiff is concerned and decreeing the suit in part insofar as it relates to the second Plaintiff is concerned and directing the Respondent to pay monthly maintenance of Rs. 1,000/- only to the second Plaintiff from the date of the petition and Rs. 1,500/- per month from the date of the order, with an increase of 5% every year on the last payment made.

(2.) Appellants 1 and 2 were the Plaintiffs 1 and 2 in the Court below. The Respondent was the sole Defendant in the suit. During the course of this order, the parties herein will be referred to with their respective ranking in the Court below.

(3.) The first Plaintiff claiming to be the wife and second Plaintiff claiming to be the son of the Defendant, filed suit before the Family Court at Mysore seeking judgment and decree against the Defendant directing him to pay a sum of Rs. 3,60,000/- towards past maintenance for a period of 3 years prior to the date of filing of the suit and to direct the Defendant to pay current and future maintenance at Rs. 10,000/- per month.