VASANTHI Vs. MUTHUKRISHNAN

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been preferred as against the decreetal and Fair order dtd. 4/2/2016 passed in C.M.A.No. 41 of 2011 of the Principal District Judge, Dindigul, confirming the decreetal and fair order dtd. 20/4/2011 passed in H.M.O.P.No.194 of 2006 on the file of the Principal Subordinate Judge, Dindigul.

(2.) For the sake of convenience, the parties are referred herein as per their rank before the Trial Court.

(3.) The petitioner is the wife and the respondent is the husband. The petitioner / husband filed a petition under Sec. 13 (1)(ia) of Hindu Marriage Act, 1955, seeking to dissolve the marriage between the petitioner and the husband by decree of divorce.