P. MEENARAJ Vs. P. ADIGURUSAMY

JUDGEMENT

(1.) We have heard learned counsel for the parties finally at this stage itself.

(2.) Leave granted to the limited extent indicated hereinbelow.

(3.) The appellant has questioned the judgment and order dtd. 23/2/2017, as passed by the High Court of Judicature at Madras in C.M.A. No. 321 of 2017.