MUTYALA SATYANARAYANAMURTHI Vs. MUTHYAIA JAGGAMMA

JUDGEMENT

(1.) These appeals arise out of the judgment and decree of the Court of the Subordinate Judge, Kakinada in D.S. No.142 of 1950. The defendant is the appellant in Appeal No.460 of 1958 while the plaintiff is the appellant in Appeal No.10 of 1959.

(2.) The circumstances which have given rise to this litigation may be briefly stated : The plaintiff is the second wife of the defendant. She filed the suit, out of which these appeals have arisen, against her husband for recovery of future maintenance at the rate of Rs. 4,000/-per year and past maintenance for nine years at the rate of Rs. 2,000/- per year. There was also a claim for jewels which was valued at Rs. 5,000/- and for an account of her pasupukunkuma, amount (pin money) entrusted to the defendant by the plaintiff's father at the time of her marriage. There were other incidental reliefs.

(3.) It was alleged in the plaint that the defendant induced the plaintiffs parents, in or about December, 1928 to give her in marriage to him on the representation that he had left his first wife, who was unfit for marital life; that the plaintiff and the defendant were married and lived happily thereafter for about thirteen years till the year 1940, when the defendant began to neglect and ill treat the plaintiff after having brought back his first wife.