A. THANGATHAMBI Vs. M. PREMA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 5.5.2011, passed by the Family Court, Salem, in O.S.No.7 of 2009.

(2.) THE petitioner herein had filed the suit, O.S.No.7 of 2009, before the Family Court, Salem, to pass a judgment and decree as against the respondent/defendant as under:

(3.) THE matter was referred for mediation, to the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras, by the order of this Court, dated 25.9.2013.