K. M. PALANISAMY Vs. V. K. SAGUNTHALA DEVI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 07.02.2019 passed in A.S.No.20 of 2018 on the file of the Subordinate Court, Sathyamangalam, confirming the judgment and decree dated 16.11.2017 passed in O.S.No.130 of 2016 on the file of the District Munsif Court, Sathyamangalam.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) The suit has come to be laid by the plaintiff seeking for the enhancement of maintenance in a sum of Rs.9,750/- from the defendant and for creating charge over the plaint schedule properties for the abovesaid claim of maintenance.