MIKKILINENI RAGHAVAYYA Vs. MIKKILINENI RANGAMMA AND ANR.

JUDGEMENT

(1.) THE appellant and the first respondent are husband and wife. She brought a suit against him for some property which he had conveyed to her by gift, and in the alternative for a half share in some larger property. That suit was compromised; and according to the terms of it, the wife was to get the property that she had claimed in the suit (the B schedule property) if she came back and continued to live with her husband. If she was unable to live with him, she was to forfeit her right to the property itself; but she was to be given for her maintenance 7 salakas of paddy a year. According to the husband's evidence, she came back to him three times; but she would not admit returning more than once. The argument on behalf of the husband, which was accepted by the learned District Munsiff, was that since she had returned a second time, she had forfeited her right under the compromise decree. In appeal, the learned Subordinate Judge distinguished the cases relied on by the husband and held that she had not lost her right. He accordingly allowed the appeal and remanded the execution proceedings to the executing Court for taking further steps.

(2.) IN both the Courts below the cases cited by the counsel on both sides related to maintenance suits where cruelty by the husband was alleged. It has been held in many cases that where a maintenance decree has been passed and the wife resumes cohabitation with the husband, her right to execute the decree has been lost, and that her only remedy in case of any fresh cruelty which necessitates her living apart from her husband is by way of a fresh suit. The learned Counsel for the wife relied on some other cases in which the above cases were distinguished. It seems to me that these cases are not at all relevant to the matter under consideration. We are not here concerned with the wife's right to maintenance under the Hindu Law. She brought a suit for a specific item of property to which she claimed title; and in the compromise resulting out of the suit she was given that property in one contingency and maintenance in another. So such right of maintenance as she has under the decree arose out of the contract embodied in the decree, which she cannot lose unless there is some provision in the contract for a forfeiture of that right.

(3.) THE appeal is dismissed with the costs of the first respondent.