V.S.SRINIVASAN Vs. JANAKI

JUDGEMENT

(1.) Challenging the fair and final order dtd. 1/9/1999 made in CMA Nos. 59 and 60 of 1998 on the file of II Additional District Judge, Erode, reversing the fair and final order dtd. 8/7/1998 made in HMOP Nos. 10 of 1997 and 74 of 1994 on the file of Principal Subordinate Judge, Erode, the appellant/husband filed the present Civil Miscellaneous Second Appeals.

(2.) The appellant herein is the husband and the respondent herein is the wife. The parties are referred to as to their relationship as husband and wife for the sake of convenience.

(3.) The facts of the case, in brief, is as follows: