ASHOK Vs. S.USHA BHUVANASWARI

JUDGEMENT

(1.) These Civil Miscellaneous Second Appeals are preferred against the common judgment and decree dtd. 7/12/2019 made in H.M.C.M.A.Nos.3 of 2019 and 4 of 2019 on the file of the Additional District Court (FTC), Paramakudi, confirming the common judgment and decree dtd. 18/1/2019 passed in H.M.O.P.Nos.16 of 2017 and 40 of 2017 on the file of the Subordinate Court, Mudukulathoor.

(2.) The appellant is the husband and the respondent is the wife.

(3.) The appellant is petitioner in H.M.O.P.No.16 of 2017 and respondent in H.M.O.P.No.40 of 2017 on the file of the Subordinate Court, Mudukulathoor.