MOHANDAS Vs. SUVARNA ARUN

JUDGEMENT

(1.) This appeal arises out of the judgment and decree passed by the Family Court, Kottayam at Ettumanoor in O.P.No.1085 of 2008.

(2.) The appellant is the respondent in O.P.No.1085 of 2008. The respondent in the appeal is the petitioner in that case. The parties shall be hereinafter referred to as they figure in the proceedings before the lower court.

(3.) The marriage between the petitioner and the son of the respondent was on 26.03.2005. A female child was born in that wedlock. The son of the respondent, who is the husband of the petitioner, died on 12.11.2007.