LAWS(MAD)-2022-12-224

SHANTHI Vs. T.DHANAPAL

Decided On December 13, 2022
SHANTHI Appellant
V/S
T.Dhanapal Respondents

JUDGEMENT

(1.) The Appeal Suit is directed against the decree and judgment passed in O.S.No.36 of 2010 dtd. 14/10/2014 on the file of the Family Court, Madurai.

(2.) The case of the plaintiff in short is as follows:-

(3.) The defence taken by the first defendant in short as follows :-