C RAVIKUMAR Vs. S NARMADHA

JUDGEMENT

(1.) THE Appellant/Petitioner has filed Civil Miscellaneous Appeal No.930 of 2008 as against the order dated 13.12.2005 in F.C.O.P. No.215 of 2002 passed by the learned Family Court Judge, Salem.

(2.) THE Appellant/Respondent (Husband) has filed Civil Miscellaneous Appeal No.931 of 2008 as against the order dated 13.12.2005 in F.C.O.P. No.77 of 2003 passed by the learned Family Court Judge, Salem.

(3.) THE Learned Counsel for the Appellant/Husband submits that the trial Court has ignored an important aspect that the Respondent/Wife caused unbearable cruelty to the Appellant/Husband right from the initial stage.