CHALLA SAROJINI Vs. CHALLA VEERALAH

JUDGEMENT

(1.) The appellant in both the appeals, Is the wife, and the respondent in the Civil MIscellaneous Appeal and the 1st respondent in the appeal, Is the husband. The 2nd respondent In A.S. 445 of 1972, Is the husband's mother.

(2.) A.S. 445 of 1972 arises of out O.S.8 of 1969 on the file of the Sub Court Vijayawada filed by the appellant for recovery of a sum of Rs. 10,000/-, being, made up of the annual maintenance of Rs. 1800/-, arrears of maintenance amounting Rs. 1200/-, Rs. 3,000/- befng the amount gifted to the plaintiff by her parents towards her 'Pasupu Kumkuma and taken by the 1st defendant, and various other amounts being the value of household articles, etc. The suit was dismissed, and the plaintiff has preferred the appeal.

(3.) The Civil Miscellaneous Appeal is against an order directing restitution of conjugal rights on a petition, O. P. 9 of 1968 filed by the husband. The petition as well as the suit were heard together and disposed cf by a common Judgment, Both the appeals have also been heard together, and are being dealt with by this common judgment.