LEELAMMA Vs. GOVINDAPPA

JUDGEMENT

(1.) - The plaintiff who is the wife of the defendant is the appellant. The suit was originally filed before the City Civil Judge, Bangalore, for enhancement of maintenance both past and future. That on the establishment of the Family Court, the suit was transferred to the Family Court.

(2.) Shortly stated, the facts necessary for the disposal of the appeal are as follows :

(3.) The defendant filed a written statement admitting the relationship of the plaintiff and has raised various contentions which are not relevant for the purpose of the disposal of this appeal. He has also denied the claim of the plaintiff that she is entitled for enhanced maintenance both past and future. It is further contended by him that the present suit should have been filed in the Court where the previous decree was passed and the suit filed in the present Court is not maintainable.