M PALANISAMY Vs. P LAKSHMI

JUDGEMENT

(1.) PETITIONER herein filed H.M.O.P. 109 of 1996 on the file of Sub Court, Tiruchirapalli.

(2.) REASON for filing divorce petition was that his wife/respondent herein deserted him without reasonable cause. It is also alleged in the petition that the children born in the marriage are with petitioner and he is maintaining them.

(3.) AFTER hearing learned counsel for petitioner, I do not find any merit in this revision petition.