P RAJU Vs. NALLAMMAL

JUDGEMENT

(1.) THE Appellant/Defendant has projected this Second Appeal as against the Judgment and Decree dated 14.12.1998 made in A.S.No.2 of 1998 passed by the Learned II Additional District Judge, Erode in partly modifying the Judgment and Decree dated 08.08.1997 in O.S.No.1010 of 1995 passed by the Learned District Munsif, Erode.

(2.) BEFORE the trial Court, the Respondent/Plaintiff (Wife) has filed a suit in O.S.No.1010 of 1995 claiming a sum of Rs.500/- as monthly maintenance to be paid by the Appellant/Defendant (Husband) and further to create a charge on the plaint schedule property in respect of the monthly maintenance amount to be awarded by the trial Court.

(3.) AGGRIEVED against the Judgment and Decree dated 08.08.1997 made in O.S.No.1010 of 1995 passed by the trial Court, the Appellant/Defendant (Husband) has preferred an Appeal in A.S.No.2 of 1998 on the file of the First Appellate Court viz., Learned II Additional District Judge, Erode, as an aggrieved person.