ANJALAI Vs. LATHA

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 05.01.2018 passed in A.S.No.32 of 2008 on the file of the III Additional District and Sessions Court, Cuddalore, Vridhachalam, confirming the Judgment and Decree dated 05.11.2004 passed in O.S.No.273 of 2000 on the file of the Principal Subordinate Court, Vridhachalam.

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

(3.) The suit has been laid by the plaintiffs against the defendants for maintenance in favour of the plaintiffs 2 & 3 from the first defendant as well as for the claim of past maintenance for the period of three years prior to the institution of the suit and also for marriage expenses for the first plaintiff in a sum of Rs.30,000/- from the first defendant and also sought for the relief of partition in respect of the suit properties.