GANGARAJU Vs. KANTHAMMA

JUDGEMENT

(1.) This second appeal of the first defendant arises out of the judgment and decree dated 03.02.2017 in Regular Appeal No.205/2014 passed by the II Additional Senior Civil Judge & JMFC., Chickballapur.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the appellant and confirmed the judgment and decree dated 14.07.2014 in O.S.No.732/2008 passed by the Addl.Civil Judge, Chikkaballapur.

(3.) By the said judgment and decree, the Trial Court decreed the suit of the plaintiff/first respondent for maintenance of Rs. 2,000/- per month from the date of the suit till her life time and created charge on property bearing Sy.No.147/1.