RADHABAI GOPAL JOSHI Vs. GOPAL DHONDO JOSHI

JUDGEMENT

(1.) THIS appeal arises out of a suit filed by the plaintiff against her husband for past and future maintenance and dismissed by the First Class Subordinate Judge at Belgaum on the ground that he had no jurisdiction to try it.

(2.) THE plaintiff was married to defendant No.1 about the year 1913 or 1914 and they have been living apart since about the year 1920. THE plaintiff claimed Rs. 3,300 for arrears of maintenance and future maintenance at Rs. 400 per annum and a charge for the amounts on the property described in the plaint. At the date of suit the plaintiff was living in Sangli and her husband was living in Miraj, but the suit was filed in the Court of the First Class Subordinate Judge at Belgaum as the property sought to be charged with the maintenance is situated in Belgaum district.

(3.) AFTER recording further evidence the trial Court found in the affirmative on the first issue and in the negative on both the parts of the second issue, and again dismissed the suit on the ground of want of jurisdiction.