BALASUBRAMANIAN Vs. SHANTHI

JUDGEMENT

(1.) The unsuccessful appellant/husband in the matrimonial dispute has preferred the above Civil Miscellaneous Appeal.

(2.)

(3.) The Appellant Had Filed H.M.O.P.No.47 Of 2014, On The File Of The Family Court, Srivilliputhur Under Section 13(1)(Ia) And (Ib) Of The Hindu Marriage Act, 1955 (Hereinafter Referred To As 'The Act').