S GUGAN Vs. R NISHA

JUDGEMENT

(1.) Heard Mr.N.Manokaran, learned counsel appearing for the petitioner and Mr.A.K.Kumarasamy, learned senior counsel for the respondent.

(2.) Challenging the fair and final order passed in I.A. No.965 of 2015 in C.F.R.No.3605 of 2015 on the file of the Family Court, Erode, the petitioner, who is the husband of the respondent, has filed the above Civil Revision Petition.

(3.) The respondent/wife filed the Original Petition in H.M.O.P.No.78 of 2016 for divorce on the ground of cruelty.