DEVARAJU S/O LATE DESIGOWDA AND SMT. NINGAMMA W/O LATE DESIGOWDA Vs. SMT. CHANDRAMMA W/O DEVARAJU AND ROOPA D/O DEVARAJU

JUDGEMENT

(1.) THE appellants have preferred this second appeal against the concurrent finding recorded by the Courts below that the plaintiff is to be paid maintenance at the rate of Rs. 500/ - per mouth and her daughter is to be paid maintenance of Rs. 400/ - per month from the date of the suit till she attains majority.

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

(3.) AFTER service of notice defendants entered appearance and filed a written statement. They did not dispute the relationship. But. they denied their liability to pay maintenance to the plaintiff,