A. RANJITHKUMAR Vs. E. KAVITHA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment dtd. 24/8/2018 passed by the High Court of Judicature at Madras in Civil Miscellaneous Appeal No. 2678 of 2017, whereby the High Court allowed the appeal filed by the respondent-wife and set aside the decree of divorce granted by the Family Court on 17/10/2016.

(3.) The relevant facts, briefly stated, are as follows: