PALAVALI VISWANATH Vs. PALAVALLI MALLIKA

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure is directed against the decree and judgment in O.S.No.21 of 2005 dtd. 30/1/2008 on the file of the Court of learned II Additional District Judge, Madanapalle.

(2.) The defendant Nos.2 to 4, before the trial Court, are the appellants. The respondents herein are the plaintiffs. During the pendency of the suit itself the 1st defendant Viswanath died.

(3.) The respondents instituted the suit against the appellants and deceased Viswanath for past maintenance from March, 2001 to March, 2004, future maintenance for one year at Rs.4,000.00 and Rs.5,000.00 per month to the 1st and 2nd respondents respectively; directing them to pay Rs.10,00,000.00 to the 2nd respondent towards marriage expenses; partition of plaint 'A' and 'B' schedule properties into two equal shares by metes and bounds; allot one such share to the 2nd respondent; creation of charge over the said property with respect to the claim of the maintenance of the respondents and for costs.