UDAYA MARTHANDAN Vs. T.SELVI

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been preferred as against the order passed in H.M.O.P.No.55 of 2004 on the file of the Principal Sub Court, Nagercoil, dtd. 22/6/2011. Before the Trial Court, the appellant herein has filed a petition for seeking divorce as against the respondent herein and the said petition was allowed and as against the order passed by the Trial Court, the respondent herein has preferred the first appeal before the District Judge and the First Appellate Court has reversed the order of the Trial Court and allowed the appeal. As against the order passed by the First Appellate Court, the respondent therein has preferred this Civil Miscellaneous Second Appeal.

(2.) For the sake of convenience and brevity, the parties herein after will be referred to as per their status / ranking in the Tribunal.

(3.) The brief averments of the petition filed before the Trial Court are as follows: