A.V. PRAKASH Vs. RATHNA @ LAKSHMI

JUDGEMENT

(1.) THIS is husband's appeal against the judgment and decree dated 31.5.2011 passed in O.S.No. 8/2009 by the trial Court, enhancing the maintenance from Rs. 2,500/ - to Rs. 5,000/ -

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE trial Court on aforesaid pleadings, framed the following issues: