MATHALA CHANDRA SEKHARA RAO Vs. MATHALA SHIRISHA

JUDGEMENT

(1.) The present appeal came to be filed, under Sec. 19 of the Family Courts Act, 1984 [for short, "F.C. Act"], challenging the order dtd. 18/2/2020 passed in F.C.O.P. No.60 of 2018 by the Judge, Family Court-cum-III Additional District Judge, Vizianagaram (for short "the trial Court"). By way of the said order, the Court below granted maintenance to the respondents herein @ Rs.9,000.00 and Rs.5,000.00 per month respectively from the date of the said order.

(2.) The respondents herein filed the above mentioned F.C.O.P. No.60 of 2018 against the appellant herein for the following reliefs:

(3.) For the sake of convenience, the parties are hereinafter referred to, as they are arrayed before the trial Court.