ANNAPPA BALAPPA SHIRHATTI Vs. MALABAI ANNAPPA SHIRHATTI

JUDGEMENT

(1.) THE above First Appeal is filed by the husband of the respondent, challenging the validity and propriety of the judgment and decree for maintenance, passed in Special Suit No. 36 of 1966, on February 28, 1967, by the Civil Judge, Senior Division, Kolhapur.

(2.) THE wife's allegations, in the plaint, may be briefly stated as under:

(3.) THE husband is a well -to -do person, having his business of agriculture, tobacco and money -lending; and he gets a net annual income of about Rs. 10,000 per year. In spite of this he did not make any provisions for maintenance of his wife. She, therefore, claimed maintenance for the last twelve years and future maintenance, in respect of which she claimed a charge to be kept on the property of her husband.