C YEMUNA Vs. P MANOHARA

JUDGEMENT

(1.) The appellants, who are the Respondents 3 and 4 in the lower appellate Court having been impleaded therein, seek to assail the judgment and decree in A.S. No.7 of 1986 dated 24-12-1991 on the file of the District Judge at Nalgonda, in the appeal filed at the instance of the defendant (who is, surprisingly, not made a party in this appeal), as against the judgment and decree in O.S. No.8 of 1984 dated 6-2-1986 on the file of the Subordinate Judge at Bhongir, Nalgonda District.

(2.) Heard Sri T.S. Anand, the learned Counsel appearing for the appellants, and Sri N. Venkat Rayudu, the learned Counsel appearing for the respondent.

(3.) Initially, the suit has been filed by the respondent herein as against her husband-defendant along with their daughter, as Plaintiff No.2, claiming for maintenance at Rs.350.00 per month and the arrears at Rs.12,600.00 and sought for creation of charge over the properties mentioned in plaint-A Schedule. The case of both the plaintiffs was that the defendant having married the Plaintiff No.l, lead a happy marital life for quite some time and out of the said wedlock, a son and minor daughter-the Plaintiff No.2 having been born. The husband-defendant beame hostile at later stage and got addicted to liquor and alcohol, which lead to domestic quarrels between them, and, ultimately sending away the Plaintiff No.l to her parents. Subsequently, the husband-defendant married a lady by name Prameela second time, and later on he again married another lady by name Padma and thus he is neglecting to maintain both the plaintiffs. Hence, the suit.