PURNA CHANDRA ALIAS PURNANANDA Vs. MALATI MOHAPATRA

JUDGEMENT

(1.) THE unsuccessful defendant -husband has preferred this appeal against the judgment dated 24 -11 -1980 and decree dated 3 -12 -1980, decreeing the plaintiff -wife's suit, holding that she is entitled to arrear, pendente lite and future maintenance at the rate of Rs. 90/ - per month, besides Rs. 1,000/ - for separate residence.

(2.) THE plaintiff's case may be briefly stated as follows :

(3.) FROM the pleadings, evidence adduced in the case by the parties, and the arguments advanced by the learned counsel for the appellant, the following points arise for consideration :