R.SUNDARAVALLI Vs. R.RAMASAMY

JUDGEMENT

(1.) The appellant Sundaravalli filed O.S.No.16 of 2005 on the file of the District Munsif Court, Vilathikulam, seeking the relief of maintenance and creation of charge on the schedule properties and for injunction restraining the respondent from alienating them.

(2.) The suit was decreed vide Judgment and Decree dtd. 6/6/2011 and the respondent was directed to pay a sum of Rs.500.00 towards monthly maintenance. Charge was also created on the suit schedule properties and the respondent was also appropriately restrained from transferring or alienating or making encumbrance of the properties that may affect the aforesaid maintenance right. Aggrieved by the same, the respondent Ramasamy filed A.S.No.19 of 2012 before the Sub Court, Kovilpatti. The first appellate Court vide Judgment dtd. 13/3/2014 reversed the Judgment and Decree of the trial Court and allowed the appeal. Aggrieved by the same, this second appeal has been filed.

(3.) The second appeal was admitted on the following substantial questions of law:-