HARI BASKAR Vs. EASTHER AROCKIA MARY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed to set aside the order made in IDOP. No. 30 of 2009, on the file of I Additional District Judge, Trichy, dated 23.04.2012. The appellant is the petitioner in IDOP. No. 30 of 2009, on the file of I Additional District Judge, Thiruchirappalli. He filed the IDOP for divorce, under Section 10(1)(x) of the Indian Divorce Act, 1869 to dissolve the marriage solemnised between the petitioner and the respondent on 18.08.2003, on the ground of desertion.

(2.) The case of the appellant is as follows:

(3.) The case of the respondent is as follows: