RAJEE Vs. BABURAO

JUDGEMENT

(1.) This Second appeal is by the wife who was the respondent in H.M.O.P. No.4 of 1988, on the file. of Sub Court, Nagapattinam.

(2.) The husband, the respondent herein, filed the above application for divorce on the ground that the appellant is leading an adulterous life.

(3.) The marriage between the parties took place on 2-9-1960, and out of the wedlock, three children were born, a son and two daughters. Both the daughters are married and the son is also self-employed. It is at that time, the respondent (husband) has filed the petition for divorce, alleging adultery on the part of his wife.