REGENT COMPUTRONICS PVT. LTD.

NENU VARAHALU Appellant

V/S

NENE SITHAMMA Respondents

Referred Judgements :-

GOKIBAI V. LAKSHMIDAS KHIMJI [REFERRED TO]
BAI LAKSHMI V. LAKSHMIDAS GOPALDAS [REFERRED TO]
MAHESH PARTAB SINGH V. DIRGPALSINGH [REFERRED TO]
INDU BHUSHAN CHATTERJI V. MRITYUNJOY [REFERRED TO]
CHANDRABHAGA BAI V. KASHINATH [REFERRED TO]
SAVITRIBAI V. LAKSHMIBAI [REFERRED TO]
NARAYANA RAO RAMACHANDRAPANT V. RAMABAI [REFERRED TO]
MARAVADI V. PAMAKKAR [REFERRED TO]
RAMAWATI KOER V. MANJHARI KOER [REFERRED TO]
SIDDESSURY DASSEE V. JANARDAN SARKAR [REFERRED TO]
TEYAN NAIR V. RAGAVAN NAIR [REFERRED TO]
THAYU V. SHUNGUNNI [REFERRED TO]
TIMMAPPA V. PARAMESHRIAMMA [REFERRED TO]
RANGUBAI V. SUBAJI RAMACHANDRA [REFERRED TO]
EKRADESHWARI BAHUASIN V. HOMESHWAR SINGH [REFERRED TO]
RANGAMMA V. CHINNABBAYI [REFERRED TO]
HAR PARTAB SINGH V. THAKURAIN RAGURAJ KUAR [REFERRED TO]
LINGAYYA V. KANAKAMMA [REFERRED TO]
M.AMMANI AMMAL V. M.PADMANABHA MENON [REFERRED TO]
KODANDARAMIREDDI V. CHENCHAMMA [REFERRED TO]
ANNAPURNAMMA V. VEERARAGHAVA REDDY [REFERRED TO]
APPIBAI V. KHIMJI COOVERJI [REFERRED TO]
MUSUNURU NAGENDRAMMA VS. MUSUNURU RAMAKOTAYYA [REFERRED TO]

JUDGEMENT

(1.) The point that falls to be considered by the Full Bench is whether the separate property of a widow, which is productive should be taken into account in assessing the quantum of, maintenance to be paid to her.

(2.) The facts necessitating this reference lie in a short compass and are not in dispute. An action was laid by the respondent in the court of the Subordinate Judge, Eluru, against her adopted son, the defendant for recovery of maintenance, past and future, from 1-4-1940 at the rate of 80 bags per year and for provision for residence and pilgrimage at Rs. 500.00 each,

(3.) The defence to the suit was that the plaintiff was not entitled to any past maintenance or for any provision for pilgrimages and that future maintenance should be filed only at 12 hags a year as she owned properties yielding large income.

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NUNE VARAHALU Vs. NUNE SITHAMMA

Referred Judgements :-

JUDGEMENT

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