PRAMILA BAI Vs. E.RUKMINI BAI

JUDGEMENT

(1.) This appeal is preferred by the appellant aggrieved by the Judgment and Decree passed by the Judge, Family Court, Secunderabad in O.S.No.25 of 2001, dtd. 31/5/2002.

(2.) The appellant herein was plaintiff in O.S.No.25 of 2001.

(3.) The appellant filed the above suit to declare her as legally wedded wife of Late Lakshman Rao and to direct the 2nd respondent to pay the remaining monthly pension, after making payment to 1st respondent Rs.700.00 per month, as per the compromise decree passed in O.S.No.509 of 1993.