MEENAKSHISUNDARAM @ S.M. SUNDARAM Vs. MUTHUMEENAKSHI @ MEENA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the judgment and decree passed by the Family Court, Madurai in H.M.O.P. No. 45 of 2001 dated 27.09.2007.

(2.) The appellant is the husband and the respondent is the wife. The respondent wife as petitioner has filed a petition for divorce.

(3.) The brief facts of the petitioner as stated in the petition filed before the trial Court are as follows: