G.KAVITHA Vs. G.MADHUSUDHAN RAO

JUDGEMENT

(1.) The 1st appellant is the wife of the respondent, and the 2nd appellant is their daughter.

(2.) The appellants as plaintiffs, filed O.S.No.108 of 2003 against the respondent - defendant, on the file of Family Court, Hyderabad under Ss. 18 and 20 of the Hindu Adoptions and Maintenance Act, 1956 claiming past maintenance of Rs.2,55,000.00, and future maintenance at the rate of Rs.15,000.00 per month i.e., Rs.10,000.00 to the first plaintiff and Rs.5,000.00 per month to the second plaintiff.

(3.) The trial court vide judgment and decree dtd. 28/10/2004 rejected the claim of the 1st plaintiff for maintenance by relying on the matrimonial settlement deed dtd. 28/12/2002, stated to have been executed between the 1st plaintiff / wife and the defendant/husband, and in respect of 2nd plaintiff / daughter, awarded an amount of Rs.4,000.00 per month towards maintenance, payable by the defendant from the date of filing of the suit.