SHARNAVVA Vs. SHIVAPPA

JUDGEMENT

(1.) Heard Sri Mahantesh Patil, the learned counsel for the petitioner and Smt. Ratna N. Shivayogimath, the learned counsel for the respondent.

(2.) The brief facts of the case are as under:-

(3.) The Trial Court allowed the petition partly and ordered the respondent to pay Rs.3,000.00 per month as maintenance. Being aggrieved by the same, the husband of the petitioner had preferred an appeal before the Appellate Court. The Appellate Court after re-appreciating the case arrived at a conclusion that the petitioner has failed to establish that she is the legally wedded wife of the respondent herein, as such, the appellate Court allowed the appeal and set aside the order of maintenance. Being aggrieved by the same, the petitioner approached this Court.