DASAPPAGARI SIVA REDDY Vs. DASAPPAGARI ALIVELAMMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant challenging the Decree and Judgment, dtd. 18/5/2007, in O.S. No.12 of 2004 passed by the learned II Additional District Judge, Madanapalle [for short 'the trial Court']. The Respondents herein are the plaintiffs in the said Suit.

(2.) The respondents/plaintiffs filed a Suit for granting past and future maintenance at Rs.2,000.00 per month for first plaintiff in addition to creating charge over defendant's share in plaint A schedule immovable properties, past and future maintenance at Rs.1,000.00 per month each to the plaintiffs 2 and 3 in addition to granting their marriage expenses, partition of plaint A and B schedule properties into 3 equal shares by metes and bounds, allotting two such shares to the plaintiffs 2 and 3 and for costs.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.