VYTLA PREMA KUMAR Vs. VYTLA ANNAPURNA

JUDGEMENT

(1.) The appellant is the husband of the 1st respondent. Respondents 2 and 3 are their children. The respondents filed O.S.No.473 of 2002 in the Court of Principal Junior Civil Judge, Ramachandrapuram, against the appellant for maintenance by invoking the provisions of the Hindu Adoptions and Maintenance Act, 1956 (for short 'the Act'). They pleaded that the appellant neglected to maintain them, though he is possessed of valuable assets and substantial income. The manner, in which the family relations got deteriorated, was mentioned in brief.

(2.) The appellant filed a written statement opposing the suit. He stated that it is on account of the adamant attitude of the 1st respondent and her father that they are living separately. He pleaded that though he made repeated efforts to live together, the same did not fructify. He denied the plea of the respondents as to his income and assets.

(3.) The trial Court decreed the suit through judgment, dated 29.03.2004 awarding a sum of Rs.600/- per month to each of the respondents as maintenance. Aggrieved thereby, the respondents filed A.S.No.36 of 2004 in the Court of Senior Civil Judge, Ramachandrapuram. The appeal was allowed through judgment dated 12.06.2008 by enhancing the compensation to Rs.2,000/- per month each to the respondents. Hence, this second appeal.