S. AJAYRAJ Vs. E. DIVYA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the judgment and decree dated 31.10.2019 made in C.M.A.No.4 of 2019 on the file of the Principal District Court, Thiruvarur reserving the judgment and decree dated 15.03.2019 made in H.M.O.P.No.64 of 2017 on the file of the Subordinate Court, Thiruvarur.

(2.) The appellant is the husband who filed H.M.O.P.No.603 of 2016 before the Family Court, Madurai for dissolution of marriage. The petition for divorce was dismissed by the trial Court and the appellant preferred an appeal in C.M.A.No.4 of 2019. The First Appellate Court also dismissed the appeal by confirming the judgment and decree of the trial Court. Thus, the present appeal is filed before this Court by the appellant.

(3.) The substantial question of law raised in the appeal reads as under: