V RAMAMURTHY Vs. NEELAVENI

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 3.2.2007, made in A.S.No.21 of 2006, on the file of the Subordinate Court, Panruti, confirming the judgment and decree, dated 23.6.2006, made in O.S.No.689 of 2004, on the file of the District Munsif Court, Panruti.

(2.) THE appellant in the present second appeal was the defendant in the suit, in O.S.No.689 of 2004. THE respondent, who was the plaintiff in the said suit, had prayed for a judgment and decree to direct the defendant, who is her husband, to pay a sum of Rs.36,000/-, as past maintenance and to further direct him to pay a sum of Rs.18,000/- per year, as future maintenance, from the date of the suit.

(3.) THE trial Court had framed the following issues for consideration: 1. Whether the plaintiff is eligible to get the maintenance from the defendant? 2. Whether the plaintiff is entitled to get the maintenance amount from the defendant, as prayed for by her? 3. What other reliefs, the plaintiff is entitled to?