C R CHENTHILKUMAR Vs. K SUTHA

JUDGEMENT

(1.) CHALLENGING the judgment and decree dated 18.01.2006, passed in A.S.No.9 of 2005 by the learned District Judge, Kanyakumari at Nagercoil, in reversing the judgment and decree of divorce dated 02.12.2004 passed in H.M.O.P.No.14 of 2003 by the learned Principal Sub Judge, Nagercoil, this Civil Miscellaneous Second Appeal has been filed by the husband.

(2.) FOR convenience sake, the parties are referred to hereunder as husband and wife.

(3.) PER contra, denying and disputing, challenging and controverting the averments/ allegations in the petition, the wife filed the counter, the gist and kernel of which would run thus: