C. C. REDDY Vs. C. SAVITRAMMA

JUDGEMENT

(1.) Upon hearing Sri N.Subba Rao, learned counsel for the appellant, this matter is being disposed of at the stage of admission having regard to the parameters and application of Section 100 CPC.

(2.) The appellant is the husband of the respondent. Their marriage was celebrated on 17.02.1991 at Sri Someswara Swamy Temple, Punganur. Within two years of this marriage there were disturbances in between this couple. The respondent began to stay with her parents at Basivinayunipalle of Punganur Taluq, Chittoor District. The appellant was a teacher and had the benefit of upgradation in service leading to becoming a headmaster in the state of Karnataka. He is a resident of Sanganahalli, Bangarupeta Taluq, Kolar District, Karanataka State.

(3.) O.S.No.13 of 2003 was filed by the respondent against the appellant on the file of the Court of the learned Senior Civil Judge, Punganur for grant of maintenance and it was decreed. In the appeal preferred by the appellant in A.S.No.24 of 2006 on the file of the Court of the learned II Additional District Judge, Chittoor at Madanapalle, the decree and judgment of the trial Court was slightly modified whereby, Rs.2,500/- per month was awarded towards maintenance and Rs.500/- per month towards residence. The appellant has been paying the amount so awarded.