P. JEGATHEESAN Vs. GOMATHI

JUDGEMENT

(1.) The appeal was originally filed by the husband challenging the order of concurrent dismissal of the divorce petition by the Courts below.Pending appeal, the husband had passed away and his mother has been substituted in his place as a legal heir in order to prosecute the second appeal.

(2.) Factual Matrix:

(3.) Contentions of the learned counsel appearing for the appellant/husband: