SIVAGAMI Vs. SONAIMUTHU

JUDGEMENT

(1.) AS these two Civil Miscellaneous Appeals are directed against the common order, they are heard together and are being disposed of by this common judgment.

(2.) THESE two Civil Miscellaneous Appeals arises out of the order passed in G.W.O.P. No. 504 of 2014 on the file of the Family Court, Tirunelveli.

(3.) NOW Sonaimuthu and Sivakami are ex -husband and ex -wife. So far as Petchiammal and Reshma are concerned, they continued to be their parents. It is a great tragedy Petchiammal and Reshma's father and mother are not husband and wife. There is no law or rule to erase the status of father and mother to their children. Sonaimuthu being father of Petchiammal and Reshma is eternal.