YESUDASAN, ALAMBARA THEKKEPUTHEN BUNGLOW, KUNNATHUKAL VILLAGE Vs. S. VASANTHA, PUTHUVAL PUTHEN VEEDU, MURIYANKARA, PARASALLA P.O., THIRUVANANTHAPURAM AND OTHERS

JUDGEMENT

(1.) These two appeals have been filed by plaintiffs as well as the first defendant in OS No.316/1994 challenging judgment dated 22/7/2005 of the Family Court and hence heard and decided together.

(2.) Mat.Appeal No. 291/2005 is filed by the first defendant in the suit and Mat.Appeal No.48/2006 is filed by the plaintiffs in the suit. For easy reference, the parties are referred to as shown in the Original Suit. The first plaintiff is the wife of first defendant. The 2nd plaintiff is their minor son. The marriage between the 1st plaintiff and 1st defendant was on 17/9/1986. The suit is filed for maintenance, recovery of money and for declaration of title and for permanent prohibitory injunction.

(3.) The short facts involved are as under:-