T SUBBARAYALU CHETTI Vs. TKAMALAVALLITHAYARAMMA

JUDGEMENT

(1.) This is an appeal from a judgment of Sankran Nair, J., awarding the plaintiff Rs. 25 a month by way of maintenance and giving a decree in her favour for a sum of Rs. 700 which represents the value of certain jewels which she claimed as her property.

(2.) Three points were raised on behalf of the appellants. The first was that the decree was wrong inasmuch as it was given against all the members of the family of the plaintiff s deceased husband, The second point was that Rs. 25 a month was too much for her maintenance. The third point was that the learned Judge was wrong in giving plaintiff a decree for Rs. 700 for the jewels which she claimed,

(3.) I can deal with the second and third points quite shortly and I will take them first l am not prepared to hold that the learned Judge was wrong in assessing the mainteaanse at that amount. The third point was not seriously pressed by Mr. Anantakrishna Ayyar. The learned Judge says that he is inclined to accept the evidence of the plaintiff that the jewels claimed belonged to her and accordingly found in her favour. I am not prepared to say he was wrong.