G SIJALA Vs. M PRABHU

JUDGEMENT

(1.) A.S.No.11 of 2009 is filed under Sec.96 C.P.C against the judgment and decree, dated 24.05.2007 passed in O.S.No.7 of 2005 by the learned Additional District Judge, Fast Track Court No.1, Coimbatore, while C.M.A.No.2428 of 2009 under Section 19 of the Family Court as against the order passed by the learned Judge of the Family Court, dated 24.5.2007, in HMOP No. 83 of 2006.

(2.) SINCE both the matters are interconnected and the issues stemming therefrom require joint consideration, they are heard together and disposed of by this common judgment.

(3.) THE appellant, after completing her M.B.A, was employed as a Receptionist in CMS college of Science and Commerce at Coimbatore. She is the only daughter of her parents and the parents are affectionate towards her.