P.K. NAGARAJAN Vs. N. JEYARANI

JUDGEMENT

(1.) THIS Civil Revision Petition is filed to set aside the order and decree passed by the Family Court, Madurai dated 22.08.2013 made in I.A. No. 374 of 2011 in H.M.O.P. No. 126 of 2009.

(2.) THE petitioner/husband filed H.M.O.P. No. 126 of 2009 on the file of Family Court, Madurai against the first respondent/wife and second respondent for decree of divorce under Section 13(1) (i a) of Hindu Marriage Act, 1955 on the ground of adultery committed by the first respondent/wife with the second respondent.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the first respondent.