G. V. MUTHUKUMAR Vs. AKILANDESWARI

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal is preferred against the order and decretal order passed by the III Additional District and Sessions Court, Gobichettipalayam, Erode District dtd. 18/8/2018 in C.M.A.no.3 of 2018 confirming the order and decretal order dtd. 16/3/2018 passed in HMOP No.12/2011 on the file of the Sub Court, Gobichettipalayam.

(2.) Facts briefly narrated and necessary for the disposal of this Civil Miscellaneous Second Appeal are as follows:

(3.) Before the trial Court, on the side of the appellant husband, P.W.1 to P.W.3 were examined and Ex.P1 to Ex.P11 were marked. On the side of the respondent, D.W. 1 to D.W.6 were examined and Ex.D1 to Ex.D7 were marked. The Court on its own motion marked Ex.C-1 and Ex.C-2.