- (1.)Leave granted.
(2.)These appeals are directed against the impugned judgment and final Order dated 3.5.2013 passed by the High Court of Judicature at Bombay in Second Appeal No.348 of 2012 with Civil Application No.666 of 2012 in it.
(3.)The case of the appellant herein/plaintiff is that she married respondent No. 1 on 6.7.1991 and at the matrimonial home she discovered that respondent No.1 was already married to one Bharati and said fact was not disclosed to her earlier and still she lived with him and became pregnant and after a month ill-treatment started on the pretext that she did not know agricultural work and her parents had not given household utensils in the marriage and she was kept without food starving which resulted in miscarriage. Thereafter the appellant herein prosecuted her husband for cruelty and bigamy etc. and he was convicted and sentenced for the said offences, and she was deserted and uncared for. According to the appellant she was not having any source of income for her livelihood and her husband owned immovable properties and she filed the suit seeking monthly maintenance from him.