KALAIVANI Vs. K U RAJSEKAR

JUDGEMENT

(1.) C. M. S. A. No. 10 of 2007 : the Civil Miscellaneous Second Appeal is filed against the judgment dated 26-10-2006 in C. M. A. No. 70 of 2005 on the file of Additional District and Sessions Judge, Fast track Court No. IV, Poonamallee reversing the judgment in H. M. O. P. No. 32 of'2002 on the file of the subordinate Judge, poonamallee, dated 2-9-2005. Cross Objection No. 48 of 2007 : the Cross Objection is filed against the judgment dated 26-10-2006 in C. M. A. No. 70 of 2005 on the file of Additional District and Sessions Judge, Fast Track Court No. IV, Poonamallee in so far as directing him to pay a sum of Rs. 5000/- per month to the wife.

(2.) THE respondent/wife in H. M. O. P. No. 32 of 2002 is the appellant before this Court.

(3.) THE respondent herein/husband filed h. M. O. P. No. 32 of 2002 under Sec. 13 (1) (ia)and (iii) of the Hindu Marriage Act, for dissolving the marriage dated 27-3-1986 solemnised between the appellant/wife and the respondent/husband herein.