R.YOVAN Vs. VIJAYA SELVANAYAGAM

JUDGEMENT

(1.) The husband, aggrieved by the dismissal of his petition for divorce, has filed this appeal.

(2.) The facts leading to the filing of this appeal are as follows:

(3.) The learned counsel for the appellant submitted that the Trial Court had not considered the evidence on record in proper perspective and that the evidence of P.W.1 to P.W.3 and the documents, especially Ex.A2, would show that the first respondent had admitted her relationship with the second respondent, and therefore, the Trial Court ought not to have dismissed the petition filed for divorce.