VALLIAMMAL Vs. A.CHELLADURAI

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal is preferred against the judgment and decree, dtd. 4/9/2019 passed in H.M.C.M.A.No.53 of 2018 on the file of the Additional District and Sessions Judge/Fast Track Court, Tenkasi, confirming the judgment and decree, dtd. 4/12/2017 passed in H.M.O.P.No.157 of 2014 on the file of the Principal Subordinate Court, Tenkasi.

(2.) The appellant is the respondent/wife in H.M.O.P.No.157 of 2014 on the file of the Principal Subordinate Court, Tenkasi.

(3.) For the sake of convenience, the parties are referred to as petitioner and respondent in H.M.O.P.No.157 of 2014 on the file of the Principal Subordinate Court, Tenkasi.