C ANANTHA JEYAKUMAR Vs. C MURUGAPRIYA

JUDGEMENT

(1.) THE judgment dated 22.10.2007 passed in H.M.C.M.A.No.53 of 2006 by the I Additional District Court, Tirunelveli is now under challenge.

(2.) THE appellant herein as petitioner has filed HMOP.No.178 of 2003 on the file of the I Additional Sub-Court, Tirunelveli praying to dissolve the marriage held between the petitioner and respondent.

(3.) THE trial Court, after considering the divergent evidence available on record has allowed the petition and thereby dissolved the marriage held between the petitioner and respondent on 07.04.2003. Aggrieved by the order passed by the I Additional Sub-Court, Tirunelveli, the respondent as appellant has preferred H.M.C.M.A.No.53 of 2006 on the file of the first appellate Court. THE first appellate Court, after hearing both sides and upon perusing the relevant records, has allowed H.M.C.M.A.No.53 of 2006 and thereby set aside the order passed in HMOP.No.178 of 2003 and consequently dismissed the same. Against the judgment passed by the first appellate Court, the present civil miscellaneous second appeal NO.12 of 2008 has been filed.