D.S.JENARIS Vs. SHOBANA JACKULIN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order passed in I.D.O.P.No.20 of 2018 dtd. 11/5/2018, on the file of the learned District Judge, Family Court, Kanyakumari Division at Nagercoil.

(2.) The appellant herein is the petitioner and the respondent herein is the respondent in the petition. The appellant has filed a petition in I.D.O.P.No.20 of 2018, under Sec. 10(ix)(x) of the Divorce Act.

(3.) A brief substance of the petition in I.D.O.P.No.20 of 2018 is as follows: