K. SUMATHI Vs. J. KANNAPPAN

JUDGEMENT

(1.) This appeal has been filed to set aside the Decree and Judgment, dtd. 28/2/2018 in H.M.C.M.A.No.9 of 2015 passed by the learned V Additional District Judge, Madurai, by partly allowing H.M.O.P.No.102 of 2000 on the file of the II Additional Subordinate Court, Madurai, dtd. 13/8/2015.

(2.) The respondent herein/husband has filed a petition in H.M.O.P.No. 102 of 2000 on the file of the learned II Additional Subordinate Court, Madurai, seeking divorce and the same was dismissed on 13/8/2015. Against the said dismissal order, he has preferred an appeal in H.M.C.M.A.No.9 of 2015 on the file of the learned V Additional District Court, Madurai, the same was partly allowed on 28/2/2018, against which, the present appeal has been filed by the appellant herein/wife.

(3.) Heard on either side. Perused the material documents available on record.