(1.) These appeals are filed challenging the common judgment dated 22/7/2009 of the Family Court, Alappuzha in OP(Div) No. 5/2005 and OP Nos.947/2005 and 523/2006.
(2.) OP(Div) No.5/2005 for divorce is filed by the respondent in Mat.Appeal No.833/2009. OP(OS) No.523/2006 is filed by the appellant in Mat.Appeal No.832/2009. The said original petition was filed for past and future maintenance for herself and the minor children. OP No.947/2005 is filed by the respondent in Mat.Appeal No.834/2009 seeking for a declaration of title and recovery of possession of the petition schedule items.
(3.) Mat. Appeal No. 832/09 has been filed by the wife and children of Sri. K.M. Chackochen who is the respondent. Mat. Appeal Nos.833/09 and 834/09 are filed by the wife alone and Mat. Appeal No. 77/2010 has been filed by the husband Chackochen challenging the judgment in OP No.523/2006.Since the cases arise out of the common judgment, all the appeals are heard and decided together.