GOMATHI Vs. KUMARAGURUPARAN

JUDGEMENT

(1.) This civil revision is preferred by the wife, against the orders of the subordinate Judge, Tirunelveli, passed in I.A. 87 of 1985 in H.M.O.P. 37 of 1980.

(2.) The brief facts of the case are as follows - The respondent herein, husband, filed H.M.O.P. 110 of 1977 for judicial separation against the wife, revision petitioner herein, and that application was allowed by the Court below on 24-3-1979. Against the said order, C.M.A. 37 of 1979 on the file of the District Court, Tirunelveli, was preferred by the wife, which was dismissed on 23-10-1979 and a further second appeal in C.M.S.A. 27 of 1980 before this Court also ended in dismissal on 14-11-1984.

(3.) In the meanwhile, the respondent-husband filed H.M.O.P. 37 of 1980 before the trial Court on 24-3-1980 for divorce on the ground that there was no resumption of cohabitation as between the parties to marriage for more than one year after the date of passing of the decree for judicial separation.