M. SUBRAMANIYAN Vs. S. LATHA

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed against the judgment and decree, dtd. 15/3/2021, made in H.M.C.M.A. No.20 of 2020, on the file of the Principal District Judge, Theni by confirming the judgment and decree, dtd. 29/7/2020, made in H.M.O.P.No.5 of 2018, on the file of the Sub Court, Theni. The appellant herein is the petitioner - husband and the respondent herein is the respondent-wife.

(2.) Brief substance of the petition in H.M.O.P.No.5 of 2018, is as follows:

(3.) Brief substance of the counter filed by the respondent, in H.M.O.P.No.5 of 2018, is as follows: