LAKSHMI Vs. N. SUDARSHAN

JUDGEMENT

(1.) Being aggrieved by the Judgment and decree dtd. 16/1/2016 in O.S.No.65/2012 on the file of Prl. Judge, Family Court, Mysuru, whereby the suit filed by her came to be dismissed, appellant/plaintiff filed this appeal under Sec. 19 (1) of the Family Court Act, 1984 r/w Sec. 28 of the Hindu Marriage Act, 1955.

(2.) For the sake of convenience the parties herein are referred to as per their rank in the original suit.

(3.) In the said suit, plaintiff sought relief of permanent injunction to restrain defendant Nos.2 to 5 from disbursing retirement benefits to defendant No.l, till he makes arrangements for the residence and maintenance of plaintiff.