GAYATHRI Vs. JAWAHAR

JUDGEMENT

(1.) The appellant (wife) is aggrieved by the impugned Judgment and Decree dated 07.11.2019 passed by the Family Court, Nagapattinam in H.M.O.P.No.189 of 2019.

(2.) By the impugned Judgment and Decree dated 07.11.2019, the Family Court, Nagapattinam has dissolved the marriage solemnised between the appellant and the respondent on 11.03.2001.

(3.) The said case was originally filed before the Subordinate Court, Nagapattinam in H.M.O.P.No.15 of 2011 on 29.06.2009 and 09.07.2009. Later it was transferred to the Family Court, Nagapatinam and re-numbered as H.M.O.P.No.189 of 2019.