KUPPA RAMOKI Vs. KUPPA KAMESWARI

JUDGEMENT

(1.) These two appeals are preferred against a common judgment of the learned Subordinate Judge, Vijayawada, in O, P. No. 130 of 1968 and O. S. No. 250 of 1968 respectively. O. S. 250/68 was filed by the respondent in these appeals against her husband for maintenance at the rate of Rs. 75.00P. M. from the date of suit and for arrears at the same rate and for Rs. 500 for separate residence. O. F. No. 130/68 was filed by the first appellant in the transferred appeal and the sole appellant in the C. M. A. for a declaration that the marriage between him and the respondent was a nullity or in the alternative for restitution of conjugal rights.

(2.) The parties will be referred to as the husband and wife as has been done in the Court below.

(3.) The wife filed the suit for maintenance with the following allegations.