P IILESH YADAV Vs. P SUVARNA

JUDGEMENT

(1.) The First Appeal and two Family Court Appeals are between the same parties. Hence, they are disposed of through a common order. For the sake of convenience, the parties are referred to as arrayed in A.S. No. 3433 of 2003.

(2.) The appellant is the husband of the respondent. Their marriage took place on 31.03.1994. It is stated that they lived together for about one year harmoniously and thereafter, the respondent left the matrimonial home. The respondent filed O.S. No. 120 of 2001 in the Family Court, Secunderabad, under Section 18 of the Hindu Adoption and Maintenance Act, 1956, seeking maintenance at the rate of Rs. 3,000/- per month. She narrated the events that have taken place, ever since their marriage and ultimately pleaded that the appellant is under obligation to maintain her. It was mentioned that the respondent initially filed M.C. No. 1 of 1998 under Section 125 Cr.P.C. in the Mahila Court, Hyderabad and that an order was passed on 28.04.2000 granting maintenance at the rate of Rs. 500/- per month. It was also stated that the appellant is employed in B.S.N.L. and drawing substantial amount as salary.

(3.) The suit was contested by the appellant by filing written statement. He stated that the respondent left the house on her own accord and in that view of the matter, he is not under obligation to pay amount towards maintenance.