K.S.VIJAYALAKSHMI Vs. N.S.RAMESH

JUDGEMENT

(1.) C .R.P(PD)(MD)No.2017 of 2012 has been filed to get enhanced the interim maintenance amount to Rs.7,000.00 per month from Rs.2,000.00 per month, as ordered in the fair and decreetal order dated 13.03.2012 passed in I.A.No.192 of 2008 in H.M.O.P.No.31 of 2007 on the file of the Family Court, Madurai.

(2.) C .R.P(PD)(MD)No.1555 of 2012 has been filed to get set aside the fair and decreetal order dated 13.03.2012 passed in I.A.No.192 of 2008 in H.M.O.P.No.31 of 2007 on the file of the Family Court, Madurai.

(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of both the Civil Revision Petitions, would run thus: