V.MANJULA Vs. V.JAGADISH

JUDGEMENT

(1.) The unsuccessful plaintiff filed the present appeal against the decree and judgment dtd. 8/3/2001 in O.S.No.33 of 1997 on the file of the Court of V Additional District Judge, Tirupathi.

(2.) The appellant herein being the plaintiff, filed O.S.No.33 of 1997 claiming maintenance against her husband, arrayed as 1st defendant in the suit. She claimed maintenance at Rs.1,000.00; Rs.3,000.00 for clothing; Rs.2,000.00 for medical expenses, in total Rs.6,000.00 per month and also prayed to create charge over the plaint schedule properties. In the plaint, properties were described as plaint 'A' and 'B' schedule. Plaint 'A' schedule consists of Ac.1.40 cents of land in S.No.56/6 and Ac.1.86 cents of land in S.No.74/1A. Plaint 'B' schedule consists of two items. Item No.1 consists of RCC building bearing Door No.20/1/416/18 in an extent of East to West: 47 feet and North and South: 44 feet. Item No.2 consists of thatched house in an extent of 50 Ankanams.

(3.) In the plaint it was contended interalia that the plaintiff's marriage was solemnized with 1st defendant on 26/6/1991; that they were blessed with son and daughter and after birth of daughter by name Yamini in the year 1994, 1st defendant addicted to vices, such as drinking, gambling and neglected to maintain her; that she is not having any means to maintain herself and children. Hence, filed the suit for the reliefs stated supra.