R AYYAPPARAJ Vs. NAVEENA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred challenging the order dated 07.01.2017 passed in I.A. No.1987 of 2015 in H.M.O.P.No.3917 of 2014 on the file of the III Additional Family Court, Chennai (for brevity "the Family Court").

(2.) For the sake of brevity, the parties are referred to as per their rank in this Civil Miscellaneous Appeal.

(3.) The facts in brief, leading to the filing of this Civil Miscellaneous Appeal are as under: