V.RAJAGOPALAN Vs. T.R.PARIMALA

JUDGEMENT

(1.) THE Appellant / Husband has preferred instant Civil Miscellaneous Appeal as against the Order dated 19.09.2013 in O.P.No.2857 of 2006 passed by the learned II Additional Principal Judge, Family Court, Chennai.

(2.) THE Learned II Additional Principal Judge Family Court, Chennai, while passing the Impugned Order in O.P.No.2857 of 2008 (filed by the Respondent/Wife as Petitioner) on 19.09.2013 in Paragraph No.24 had observed the following and consequently allowed the Original Petition.

(3.) ASSAILING the correctness of the Order dated 19.09.2013 in F.C.O.P.No.2857 of 2008 on the file of the Learned II Additional Principal Judge, Family Court, Chennai, the Appellant/Husband has filed the present Civil Miscellaneous Appeal contending that the Order of the Trial Court in allowing the O.P.No.2857 of 2008 and granting a decree of divorce by dissolving marriage between the parties is opposed to law, weight of evidence and probabilities of the case.