M SENTHIL AMUTHAN Vs. CHITHRA D/O NARAYANAN

JUDGEMENT

(1.) This appeal has been filed as against the judgment and decree 03.12.2016 made in O.S.No.25 of 2010 (POP No.5 of 2008) on the file of the Family Court, Salem, decreeing the suit filed by the respondents herein, directing the appellant herein to pay the future maintenance of a sum of Rs. 6,000/- to the first respondent and Rs. 4,000/- each to the 2nd and 3rd respondents, who are the daughter and son of the appellant, and to pay the past maintenance of Rs. 3,000/- to the first respondent and Rs. 2,000/- each to the 2nd and 3rd respondents from 12.03.2016 to 03.12.2016, within three months and to return 26 sovereign jewels or its money value of Rs. 2,47,000/- to the 1st respondent within three months.

(2.) The appellant herein is the defendant and the respondents herein are the plaintiffs before the Trial Court.