MAHANKALI VENKATACHARI Vs. MAHANKALI SRINIVASACHARI

JUDGEMENT

(1.) The defendant in O.S. No.128 of 1983 on the file of Subordinate Judge, Kavali, aggrieved by the judgment and decree made in O.S. No.128 of 1983, dated 8-2-1994, had preferred the present appeal.

(2.) The respondents herein who were the then minor children and the wife of said Mahankali Venkatachari filed the said suit claiming the relief of partition and separate possession of their respective shares and also for maintenance.

(3.) The learned Subordinate Judge, Kavali, on the respective pleadings of the parties, having settled the issues, recorded the evidence of P.W.I, D.Ws.l to 3 and marked Exs.B-1 to B-3, and on appreciation of evidence available on record, ultimately decreed the suit granting the relief of partition and also granting the relief of maintenance to the wife, the third plaintiff, at Rs.500/- per month, Rs.300/- towards clothing per year and Rs. 1,000/- towards separate residence per year and inasmuch as the fourth plaintiff was already married, the relief prayed for by her was negatived.