N PUSHPALATHA Vs. B V JAYARAM

JUDGEMENT

(1.) The Appellant is challenging the legality and correctness of the judgment passed by the II Addl. Principal Judge, Family Court at Bangalore, dated 6th of February 2006 passed in O S No. 213/1998.

(2.) We have heard the learned Counsel for the parties.

(3.) The Appellant was Plaintiff in the Suit. She filed a Suit for grant of maintenance at the rate of Rs. 2,000/- per month and also to restrain the Defendant from alienating the plaint schedule property and create a charge thereon.