T.ABBAS Vs. M.AYESHA

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 08.10.2018 passed by the learned Principal Judge, Family Court, Coimbatore in O.S.No.24 of 2015.

(2.) The appellant in the appeal suit is the plaintiff in the suit and the respondent in the appeal suit is the defendant in the suit.

(3.) The plaintiff is the appellant, who instituted the suit for a declaration that the Triple Talak (Muthalak) pronounced by the plaintiff/husband on 27.04.2015 is valid and binding on the defendant/ wife.