P NATARAJAN Vs. THAMIZHMANI

JUDGEMENT

(1.) WHILE C.M.S.A. No. 22 of 1991 is directed against the judgment of the District Court, North Arcot District in C.M.A. No. 4 of 1989, C.M.S.A. No. 23 of 1991 is directed against the judgment in C.M.A. No. 7 of 1989.

(2.) BOTH the said appeals before the District Court were filed by the opposite parties being the husband and wife not being satisfied with the order of the trial Court, Subordinate Judge, Vellore, in O.P. No. 53 of 1987. In the O.P. which was filed by the husband for divorce, the trial Court gave a decree for judicial separation. BOTH the husband and wife filed separate appeals and the Appellate Court dismissed the appeal filed by the husband and allowed the appeal filed by the wife and hence both the above Second Appeals by the husband aggrieved by the rejection of his petition for divorce.

(3.) AT the time of admission of the above Miscellaneous Second Appeal, the following substantial questions of law has been framed in both the appeals: "Whether there was legal cruelty proved in this case as against the respondent""