K S RAVICHANDRAN Vs. SIVANANDA VIJAYA LAKSHMI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed challenging the order passed by the I Additional Family Court at Chennai, in I.A.2623 of 2005 in O.P.No.2370 of 2004, dated 16.6.2009.

(2.) The husband filed the petition for divorce against his wife on the ground of cruelty.

(3.) The wife filed a petition seeking permanent alimony of Rs.5,00,000/- in I.A.2623 of 2005.