K.RAJASEKARAN Vs. POONGODI

JUDGEMENT

(1.) The husband whose decree for divorce had been reversed by the Appellate Court, is the appellant before this Court.

(2.) The brief facts are as follows:

(3.) The respondent had filed a counter inter-alia denying the allegations contained in the petition, but, however, she admitted the order passed in H.M.O.P. No. 18 of 1995. She had made allegations against the appellant's parents. She would contend that she is willing to rejoin the appellant.