MOHAMMED AKRAM PASHA Vs. HASEEN TAJ

JUDGEMENT

(1.) THIS is a defendant s appeal against the judgment and decree of the Trial Court which has decreed the suit of the plaintiff and directed the defendant to pay a sum of Rs.4,000/ - each towards maintenance of his first wife and her minor son.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to, in the original suit.

(3.) THE first plaintiff is the legally wedded wife of the defendant and second plaintiff is the son of the first plaintiff and defendant. Their marriage was solemnized on 19.04.1998 at Nanjangud. Due to misunderstanding, they are living separately and when the defendant neglected to maintain the plaintiffs, the plaintiffs filed O.S.No.47/2001 seeking relief of maintenance from the defendant. The said suit after contest came to be partly decreed on 24.10.2005 wherein a sum of Rs.2,000/ - per month to the first plaintiff and Rs.1,500/ - per month to the second plaintiff was awarded towards maintenance. Accordingly, the maintenance is paid.