C. SHAMILAKUMARI Vs. P. CHANDRASEKAR

JUDGEMENT

(1.) The Original Side Appeal has been instituted challenging the order and decretal order dtd. 8/4/2022 passed in O.P. No. 632 of 2022. The appellant was the petitioner in the said O.P.

(2.) The marriage between the appellant and the respondent was solemnised on 11/12/2002 at Vadapalani Murugan Temple, Chennai in accordance with Hindu rites and customs. Out of the wedlock between the appellant and the respondent, two daughters were bom. The elder daughter, by name, C. Meenakumari @ Meena, was bom on 6/5/2006 and the younger daughter by name C. Neeraja @ Naveena was bom on 21/7/2010. The appellant is working as a Head Constable in Tamil Nadu Police Department and presently, she is posted at All Women's Police Station, Thousand Lights, Chennai. The respondent is employed as a Junior Assistant in Tamil Nadu Electricity Board.

(3.) Due to misunderstanding and frequent quarrels between the appellant and the respondent, they filed a consent divorce application in O.P. No. 4376 of 2017 on the file of the Family Court and a decree of divorce by way of mutual consent was granted by the competent court on 16/8/2018.