SHANTHAPPA Vs. S GUNASAGARI ALIAS S GEETHA

JUDGEMENT

(1.) THE appeal and cross objection are filed under Section 19(1) of the Family Courts Act challenging the judgment and decree passed in O.S.32/2009 dated 16.12.2011 by the learned Single Judge of the Family Court, Mysore.

(2.) THE plaintiff is the legally wedded wife of defendant No.1. The operative portion of the order passed by the learned Judge of the Family Court in the suit filed by the plaintiff seeking maintenance reads as under:

(3.) BEING aggrieved by the order of the learned Judge of the Family Court, the defendant No.1/husband has filed MFA 6341/2012 and plaintiff/wife has filed cross objection No.40/2014 seeking enhancement of maintenance.