MERLIN Vs. IMMAUEL JEBARAJ

JUDGEMENT

(1.) Heard Mr.R.Suriya Narayanan, learned counsel appearing for the appellant, Mr.G.R.Swaminathan, learned counsel appearing for Mr.T.Antony Arul Raj, learned counsel for the first respondent and Mr.V.Malaiyendran, learned counsel appearing for Mr.B.Charmurugan, learned counsel for the second respondent and carefully perused the materials placed on record.

(2.) This civil miscellaneous appeal is directed against the Judgment and Decree, dtd. 28/12/2016, in I.D.O.P.No.228 of 2016, on the file of the Family Court, Tirunelveli.

(3.) The petition, in I.D.O.P.No.228 of 2016, was filed by the first respondent / husband for divorce and since the same was filed on the ground of cruelty and adultery, the second respondent herein, who was the alleged adulterer was impleaded as a party respondent in the divorce petition.