R ANAND Vs. P INDU

JUDGEMENT

(1.) THIS appeal is focussed as against the order passed in C.M.A.No. 111 of 2001 on the file of the District Judge, Trichy, dated 03.05.2002, in setting aside the order passed in H.M.O.P. No. 49 of 1998 on the file of the Principal Subordinate Judge, Trichy, dated 16.08.2001.

(2.) FOR convenience sake, the parties are referred to hereunder as husband and wife.

(3.) PER contra, denying and refuting, challenging and impugning, the allegations/averments in the petition, the respondent wife filed the counter with the averments inter alia thus: