A. JEGATHAMBAL Vs. B. KOTHALAM

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment and decree made in G.W.O.P No.10/2013, dated 04.08.2014 on the file of the Family Court, Madurai.

(2.) For the sake of convenience, the parties are referred to as the petitioner and respondent.

(3.) Facts leading to the appeal are as follows: