MALARKODI Vs. E.MAHARAJAN

JUDGEMENT

(1.) The aggrieved respondent/wife, before the Court below, has preferred this Civil Miscellaneous Appeal against the order passed in H.M.O.P.No.2643 of 2019 on the file of the IV Additional Family Court, Chennai dtd. 30/8/2022, granting divorce to the appellant/wife and the respondent/husband, thereby dissolving the marriage, on the ground of cruelty as well as desertion.

(2.) Before the Trial Court, on the side of appellant /wife, she was examined as RW1 and five exhibits Ex.R.1 to Ex.R.5 were marked. On the side of respondent / husband, he was examined as PW1 and nine exhibits Ex.P.1 to Ex.P.9 were marked. The Trial Court after considering the evidences adduced on both sides, granted divorce on the ground of cruelty and desertion.

(3.) This Court heard both sides and perused all the materials available on record.