VEDAVATHI Vs. C.L.YOGICHANDRA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the decree of restitution of conjugal rights passed against her, the respondent in M.C.No.4091/2012 has preferred this appeal.

(3.) The marriage of the appellant and the respondent was solemnized on 27/6/1988. Out of the said marriage, the couple have daughter aged 13 years and son aged 12 years. Admittedly, the son is specially abled child.