CHITTIBOMMA VEERA VENKATA RAJU Vs. CHITTIBOMMA SAKUNTALA

JUDGEMENT

(1.) This is an appeal filed under Sec. 19 of the Family Courts Act, 1984, directed against the Judgment and Decree dtd. 30/6/2023 passed in FCOP No.495 of 2011 on the file of Additional Family Court, Visakhapatnam.

(2.) The appellant is the respondent before the Court below. The respondent herein is his wife and petitioner in FCOP No.495 of 2011. The petition was filed invoking Sec. 18 of the Hindu Adoptions and Maintenance Act, 1956 with a prayer to direct the respondent therein to pay monthly maintenance of Rs.25,000.00 from the date of the petition and also past maintenance at the same rate, for the period from August 2008 to April 2011, amounting to Rs.8,00,000.00 and also for costs etc.

(3.) Learned Judge, Family Court allowed the petition in part, awarding maintenance of Rs.15,000.00 per month from the date of the petition, i.e., 7/4/2011 and past maintenance @ Rs.10,000.00 per month from August 2008 till 6/4/2011 while permitting the payment of arrears in (10) monthly instalments, along with the regular maintenance amount. Aggrieved thereby present appeal is filed.