GANGIREDDY LALITHA DEVI Vs. GANGIREDDY TRINADHA MOHAN

JUDGEMENT

(1.) THESE two appeals arise out of a common order, dated 02.01.2012, passed by the Family Court, Visakhapatnam in O.S.Nos.6 and 12 of 2009.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in F.C.A.No.153 of 2013.

(3.) THE 1st appellant is the wife of the sole respondent and appellants 2 and 3 are their children. The appellants filed O.P.No.6 of 2009 claiming a sum of Rs.3,15,000/ - towards past maintenance, and future maintenance at the rate of Rs.3,000/ - per month to each of them. It was pleaded that the relationship between the 1st appellant and the respondent was strained so much so, that in a complaint filed by the 1st appellant against the respondent under Section 498 -A I.P.C., the respondent was convicted after trial and thereafter, he came forward with the compromise. It was stated that the 1st appellant and the respondent started living together from 2001 onwards and were also blessed with appellants 2 and 3. In the recent past, the respondent is said to have started harassing. It was alleged that they have been forced to leave the house, since the respondent did not turn up for months together.