P.V. RAGHAVULU Vs. PARAMATA SRIPALLAVI

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 12/12/2006 in O.S.No.35 of 2004 passed by the learned II Additional Senior Civil Judge (Fast Track Court), Rajahmundry, East Godavari District. The suit is filed for seeking maintenance of Rs.2,000.00 per month and Rs.5,00,000.00 towards marriage expenses under Sec. 20 of the Hindu Adoption and Maintenance Act, 1956, from the defendant and for a charge on the property of the defendant.

(2.) The case of the plaintiff as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the defendant are as follows: