IRAPPA Vs. RATNAVVA

JUDGEMENT

(1.) In a suit for partition filed by the daughter against her father, brother and mother, the Trial Court has awarded interim maintenance of Rs.5,000.00 per month.

(2.) Learned counsel for the petitioners contends that, as a matter of fact, 4 acres of land had been sold and a sum of Rs.72,000.00 that was secured was made over to the respondent for treating her husband and therefore, there was no justification for passing the impugned order.

(3.) The Trial Court has noticed that the relationship was not disputed and having regard to the fact that the respondent had established a prima-facie right, she was entitled to an interim maintenance.