(1.) These three Mat. Appeals are directed against the common judgment dated 20.12.2008 of the Family Court, Kottayam at Ettumanoor (hereinafter referred to as 'the court below') in OP (HMA) No.467/2008, O.P.(G & W) No.468/2008 and O.P. No. 960/2007 respectively.
(2.) The appellant in Mat. Appeal No. 254/2009 and 255/2009 is the petitioner and the respondent is the respondent respectively in O.P. (HMA) No.467 of 2008 and OP(G & W) No.468/2008. The appellants in Mat. Appeal No. 269 of 2009 are the respondents and the respondent is the petitioner in O.P. No. 960 of 2007.
(3.) The parties to these appeals are referred to hereinafter as 'the petitioner' and 'the respondent' in accordance with their original status in the respective original petitions.