VASUKI Vs. R DHANAKODI

JUDGEMENT

(1.) THESE appeals have been preferred against the Judgment and decree passed in O.S.No.14 of 1988 on the file of the Sub-Court, Mailaduthurai. The plaintiffs in O.S.No.14 of 1988 have filed the suit for maintenance against the Defendant-R.Danakodi, who is the husband of the first plaintiff. For enhancement of the maintenance amount, the plaintiffs have filed the A.S.No.202/1992 and the Defendant/husband has preferred A.S.No.767/1991 against the decree and Judgment passed in O.S.No.14/1988.

(2.) THE short facts of the case of the plaintiffs are as follows:-