MUTHUVEL Vs. VIJAYARANI

JUDGEMENT

(1.) THIS appeal is focussed as against the order passed in H. M. C. M. A. No. 17 of 2005 dated 31. 10. 2005, by the learned Principal District Judge, Pudukkottai, confirming the order passed in H. M. O. P. No. 45 of 2004 dated 30. 06. 2005, by the sub Judge, Pudukkottai.

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

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this second appeal as stood exposited from the records would run thus: