VARADHARAJAN JOHN D BRITTO Vs. SARASWATHI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the Fair and Decreetal Order of the Principal District Court at Perambalur dated 15/12/1999 in I. D. O. P. No. 2 of 1999.

(2.) BACKGROUND facts in a nutshell are as follows:-

(3.) LEARNED counsel appearing for the appellant submitted that the first respondent had been guilty of adultery and the first respondent had been living with the second respondent, living as husband and wife and also the first respondent deserted the appellant. It is further submitted that the Lower Court is wrong in holding that the appellant has not produced any material. It is also further submitted that the order passed by the Lower Court is not in accordance with law and the same has to be set aside.