MUTYALA JAGGAMMA Vs. MUTYALA SATYANARAYANAMURTHI

JUDGEMENT

(1.) The plaintiff in O. Section 142/50 and defendant in O. Section 22 of 1951 on the file of the Subordinate Judges Court, Kakinada. is the appellant in both the appeals. The plaintiff in O. Section 142/ 1950 laid an action against her husband for recovery of maintenance, future at the rate of Rs. 4000/- per year and past at Rs. 2000/- per year for nine years, jewels weighing 50 tolas of gold and valued at Rs. 5000/- and for an account of her "Pasupu kumkuma" (pin-money) entrusted to her husband by her father after the marriage and for other incidental reliefs.

(2.) The defence prevailed with the trial court and all the issues were decided against the plaintiff. It preferred to believe the defence witnesses to those of the plaintiff, the oral evidence for the plaintiff being characterised as unsatisfactory and unreliable. He accordingly dismissed the plaintiff's suit and decreed the suit brought by the husband, the present defendant, for restitution of conjugal rights winch has given rise to No. 855 of 1953.

(3.) ****