CELINA CHRISTOLIGHT HEPHZIABAH Vs. D RAMESH BABU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the judgment of learned I Additional Judge, Family Court, Chennai, passed in O.P.No.3009 of 2007 on 10.11.2011.

(2.) The brief facts of the case are as follows:

(3.) Heard learned counsel for appellant/wife and learned counsel for respondent/husband.