SIVAPRASAD Vs. P.S. LAKSHMY D/O. SIVAPRASAD,

JUDGEMENT

(1.) THE rival contestants are before this Court and both of them claimed to be aggrieved by the impugned order under which the claim of three children, aged 20, 17 and 8 years respectively was allowed in part and their father, one of the contestants was directed to pay maintenance at the rate of Rs. 1,000/ -, Rs. 750/ - and Rs. 750/ - per mensem respectively to the three claimants, his children.

(2.) APPEAL No. 814/2009 has been filed by the claimants -children, aggrieved by the quantum of amount fixed. Appeal No. 271/2009 is filed by the father contending that he is not liable to pay any amount to the claimants. Paternity is admitted. That the mother of the claimants, i.e. the wife of the respondent expired on 31/7/2007 and that he got remarried immediately thereafter is not disputed. Without dispute, the respondent - father has properties in his name. He has a workshop. He has an autorikshaw. The respondent -father admittedly has landed properties also in his name.

(3.) THE court below, on an anxious consideration of all the relevant inputs, came to the conclusion that the claimants are entitled to an amount of Rs. 1,000/ -, Rs. 750/ - and Rs. 750/ - per mensem respectively. The short question to be decided in this appeal is whether the quantum of maintenance fixed deserves upward or downward modification. No other contentions are raised.