SAHEERABANU Vs. ANITHA

JUDGEMENT

(1.) Petitioner in the captioned original petition is the appellant in the unnumbered appeal. The parties are referred to in the rank in the original petition for convenience.

(2.) The dispute in these cases is centered around the decree passed in O.S No.459 of 2000 on the file of the Family Court, Thiruvananthapuram and orders passed in E.P No.90 of 2005 in the said suit.

(3.) Heard the learned counsel for the petitioner and the first respondent.