CHUNDRU VENKANNA AND ANOTHER Vs. CHUNDRU SATYANARAYANAMMA

JUDGEMENT

(1.) This is a defendants' appeal against the decree and judgment of the Court of the Subordinate Judge, Rajahmundry awarding maintenance and giving other incidental reliefs to the plaintiff.

(2.) The learned Subordinate Judge held that the plaintiff was entitled to maintenance by reason of the second marriage of the first defendant. He found that the first defendant owned 22 1/2 acres of wet land yielding 168 bags per year. Having regard to the other circumstances mentioned by him, he awarded future maintenance at the rate of 40 bags per year and past maintenance from March, 1947 to March, 1948, at the rate of 20 bags per year. As regards the moveables, he awarded Rs. 390 and, obviously by over-sight, he did not give any amount towards residence. The defendants have preferred the above appeal questioning the rate of maintenance.

(3.) The plaintiff has preferred Appeal No. 773 of 1950 in so far as the decree of the lower Court went against her.