VASANTHA Vs. M S NALLASAMY

JUDGEMENT

(1.) THESE Second Appeals have been preferred against the judgment and decree, dated 4.8.1988 passed in A.S. Nos. 86 of 1987 and 176 of 1987 on the file of the Principal District Judge, Erode reversing the judgment and decree awarding maintenance and creating a charge over the A schedule property, dated 24.12.1986 passed in O.S. No. 98 of 1984 on the file of the Subordinate Judge, Gobichettipalayam and confirming the disallowed portion of the decree respectively.

(2.) IN these appeals, the appellant wife will be referred to as the plaintiff and the respondent husband will be referred to as the defendant.

(3.) THE points for determination are: " 1) Whether the first appellate Judge committed an error in reversing the judgment and decree of the trial Court awarding maintenance and creating charge over the "A" schedule property on no evidence" and 2) Whether the first appellate Judge is not justified in disallowing the appeal in respect of the disallowed portion of the reliefs prayed for by the plaintiff in the suit"