PEETHALA NAGARAJU Vs. SAPPIDI VIJAYA LAKSHMI

JUDGEMENT

(1.) The respondent in F.C.O.P.No.1265 of 2017 on the file of the Judge, Additional Family Court, Visakhapatnam (for short "the Family Court"), filed the present appeal questioning the order and decree dtd. 27/6/2024 passed by the Family Court, where under the petition filed by the wife and son, of the appellant in terms of Sec. 18 of the Hindu Adoptions Maintenance Act was allowed, directing payment of maintenance of Rs.8,000.00 per month to the 1st petitioner / wife and Rs.2,000.00 per month to the 2nd petitioner / son from the date of petition, i.e. from 10/7/2017 to 26/4/2024 and at Rs.10,000.00 per month to the 1st petitioner and Rs.5,000.00 per month to the 2nd petitioner from the date of the order and past maintenance at the rate of Rs.6,000.00 per month to the 1st petitioner and Rs.2,000.00 per month to the 2nd petitioner / son for the period from 6/3/2015 to 5/6/2017. The respondent was directed to pay monthly maintenance awarded on or before the 10th of every succeeding month and the arrears of maintenance in ten monthly instalments.

(2.) Feeling aggrieved by the said order and decree, the present appeal is filed.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the petitioners and the respondent with reference to their status before the Family Court (F.C.O.P.No.1265 of 2017).