SADASHIVANANDA KASHAPPA DANDIN Vs. KUMARI PADMINI

JUDGEMENT

(1.) The defendant in O.S.No.12/2014 on the file of the Principal Judge, Family Court, Gadag, has come up in this appeal, impugning the judgment and decree dated 09.11.2016 passed therein.

(2.) Admittedly, the said suit in O.S.No.12/2014 was filed under Section 20 of the Hindu Adoption and Maintenance Act, along with invoking the provisions of Order VII Rule 1 of the Code of Civil Procedure.

(3.) The prayer of the plaintiff who is respondent herein is that her father/defendant in the said suit be directed to pay maintenance and expenses to the plaintiff; that he should go on paying the maintenance till the marriage of the plaintiff and further he should be directed to meet the marriage expenses of the plaintiff, in the event the marriage of the plaintiff is fixed and make arrangement for smooth education career of the plaintiff. In the said suit, the only defendant is the appellant herein who is none other than the father of plaintiff wherein he filed his written statement denying all the allegations except the relationship between himself and the plaintiff and also that the plaintiff has completed engineering in Electronics and Communication in the year 2013 itself and secured admission for PG Course in Shridevi Institute of Engineering and Technology, Tumkur, and he would state that she has already completed first and second semester by the time he would file the written statement. However, other allegations are denied by him. He would further state that he has already paid a sum of Rs.1,65,000/- to the plaintiff for her education expenses and would deny the plaint averments regarding Rs.1,58,160/- is already utilized out of Rs.1,65,000/- paid by him and so also her demand for purchase of latest laptop and other gadgets for educational purpose. He would also deny the need of plaintiff to a sum of Rs.15,000/- p.m. which she has calculated at Rs.1,80,000/- per year. In the said written statement, he would also state that she is already earning a sum of Rs.45,000/- to Rs.50,000/- per month which she has suppressed from the Court. With this pleadings, the Court below framed the following issues: