PULAGAM DAYAKARA REDDY Vs. PULAGAM VENKATA SUBBAMMA

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree in A.S. No.42 of 1987 on the file of the Subordinate Judge, Kovur, Nellore District enhancing the maintenance by one putti of paddy or market value thereof per year from the date of the suit in addition to the maintenance of 21/2 putties per year already granted to her.

(2.) The only point that arises for consideration is whether the step-son is under an obligation to maintain the stepmother having a child. The learned counsel for the appellant has drawn my attention to a decision reported in P. Rangaiah v. P. Chinnaiah1, the relevant portion reads as under.

(3.) It is clearly stated in this case that stepson has no statutory obligation to maintain his step-mother unless any portion or share of his father in the joint family property is allotted or devolved or taken by him.