(1.) BOTH these appeals are directed against the order of granting permanent alimony in favour of Smt.G.Kusuma and maintenance in favour of her daughter Kum.K.Deepa passed by the learned II Addl. Principal Judge, Family Court, Bangalore in MC No.1264/1999 dated 25.8.2011.
(2.) THE appellants in MFA 10193/2011 are the petitioners in MC No.1264/1999 and appellant in connected matter MFA 9802/2011 is the respondent in MC No.1264/1999.
(3.) AS such both these appeals are taken up for common discussion. We have secured the records of MC No.1264/1999 and we have heard the learned counsels for the parties at length.