LEELAVATHI Vs. B. SHIVAPRAKASH

JUDGEMENT

(1.) Both these appeals have been filed by the wife. MFA No.1875/2015 has been filed against the judgment and decree dtd. 24/1/2015 by which the petition filed by the respondent under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) has been allowed and RPFC No.46/2015 has also been filed by the wife against the judgment and decree dtd. 24/1/2015 passed by the family Court by which petition filed by the appellant/wife seeking amount of maintenance has been partly allowed and the son of the parties alone is held entitled to maintenance at the rate of Rs.4,000.00 per month.

(2.) The parties to the dispute are common. Therefore, these appeals were analogously heard and are being decided by this common judgment.

(3.) The facts giving rise to filing of these appeals briefly stated are that the marriage between the parties was performed on 22/5/2006 at Akhila Namadhari Gowda Samudaya Bhavan, Hunsur Road, K.R. Nagar. The parties joined matrimonial home at Mysuru. It is not in dispute that out of wedlock, son was born to the parties in the year 2008.