LAWS(MAD)-2008-1-334

D RAJENDRAN Vs. R DHANALAXMI

Decided On January 23, 2008
D.RAJENDRAN Appellant
V/S
R.DHANALAXMI Respondents

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and decree passed in h. M. C. M. A. No. 9 of 1993 dated 12. 01. 1994 on the file of the learned District judge, Tanjore, reversing the order passed in H. M. O. P. No. 12 of 1992 dated 24. 12. 1992 on the file of the learned Subordinate Judge, Tanjore.

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

(3.) NIGGARD and bereft of details, pithily and precisely the relevant facts which are absolutely necessary and germane for the disposal of this Civil miscellaneous Second Appeal could be portrayed thus: the appellant is the husband of the respondent herein. Their marriage was solemnized on 11. 06. 1986. They have no issues. While so, the husband filed h. M. O. P. No. 12 of 1992 in the Sub Court, Tanjore, seeking divorce by invoking section 13 (1) (ia) and (ib) of the Hindu Marriage Act, 1955 so to say on the ground of cruelty and desertion. The wife filed H. M. O. P. No. 34 of 1992 for restitution of conjugal rights.