KARAM CHAND Vs. TARO DEVI

JUDGEMENT

(1.) The defendant is the appellant, who aggrieved by the judgment and decree passed by the learned Court below, whereby it awarded a sum of Rs.500.00 as maintenance to the plaintiffs/ respondents, has filed the instant appeal.

(2.) The parties hereinafter shall be referred to as the 'plaintiffs' and the 'defendant'.

(3.) Briefly stated the facts of the case are that the plaintiffs filed a suit for recovery of past as well as future maintenance with a further prayer for creation of charge of maintenance over the land detailed in the plaint and for permanent prohibitory injunction restraining the defendant from cutting the trees etc. during the pendency of the suit and also for restraining the defendant from alienating the suit property.