K T KANNAN Vs. K K NAGANANTHINI

JUDGEMENT

(1.) THIS appeal is focussed as against the order passed in H.M.C.M.A.No.17 of 2000 dated 11.09.2002 on the file of the District Judge, Ramanathapuram, confirming the order passed in H.M.O.P.No.12 of 1999 dated 20.09.2000 on the file of the Subordinate Judge, Ramanathapuram.

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

(3.) PER contra, denying and disputing, challenging and impugning the allegations/averments, the wife filed the counter which could be pithily and precisely set out thus: