YARLAGADDA VENKATAPPAIAH Vs. YARLAGADDA LAKSHMI DEVI

JUDGEMENT

(1.) THE appellants 1 -3 are the defendants 2 -4 in the suit filed by the first respondent herein as sole plaintiff, no other than wife of 1st defendant (even arrayed as 2nd respondent to the appeal -cause dismissed for default) and the defendants 2 -4 are her father in law, husband's brother and husband's sister's son, and the suit is for maintenance at Rs. 4,000/ - per anum with 3 years arrears at same rate, Rs. 20,000/ - towards residence and for costs, with charge on the plaint A & B schedule properties -in the hands of the defendants 2 -4 as alienees -in 3 items + 1 item = (Item - 1: Ac. 03 -00 cts out of total Ac. 08 -70 cts in S. Nos. 312/1 & 2: Item -3: Ac. 00 -10 cts out of total Ac. 02 -54 cts in S. No. 87 and Item -2: 1/4th share in the house property with Assessment No. 627 -Door No. 87 in Ward No. 6 of Kankatapalem within the respective boundaries specified and Ac. 03 -00 cts in D. No. 447. Patta No. 329 full of Nurukondapadu within Bapatla Sub -Registry. Guntur District): and filed on 03 -03 -1987 showing plaint -C schedule only as possessed and exempt from means and permitted on contest as indigent person in OP 36 of 1987 on the file of the Subordinate Judge at Bapatla, seek to assail the judgment and decree granting maintenance as prayed for in O.S. No. 16 of 1988 dated 26 -09 -1995 on the file of the Subordinate Judge at Bapatla, Guntur District.

(2.) HEARD Sri B.V. Subbaiah, the learned Counsel appearing for the appellants (defendants 2 -4 in the suit), and Sri B. Adinarayana Rao, the learned Counsel appearing for the 1st respondent (plaintiff in the suit). The appeal against 2nd respondent dismissed for default as per Court Order dated 17.12.2007.

(3.) CONTESTING the suit claim -