SUDHA Vs. SANJEEVI

JUDGEMENT

(1.) The appellant herein is wife and the respondent herein is her husband.

(2.) The respondent has filed petition for divorce in H.M.O.P.No.107 of 2009 on the file of the Principal Subordinate Court, Tiruvannamalai. After enquiry, the learned Principal Subordinate Judge granted divorce against the wife. Challenging the same, the appellant/wife filed an appeal before the District Court, Tiruvannamalai in C.M.A.No.12 of 2012. The learned District Judge, after hearing the appeal, dismissed the same, confirming the order of divorce granted by the trial Court. As against the judgment rendered in C.M.A.No.12 of 2012 by the first appellate Court, the present C.M.S.A. is filed by the wife.

(3.) In the Memorandum of Grounds of Appeal, the learned counsel for the appellant raised the following substantial questions of law: