K.SHANTHI Vs. N.GUNASEKARAN

JUDGEMENT

(1.) Challenging the order passed in H.M.O.P.No.110 of 007 on the file of the III Additional District Judge, Poonamallee, the appellant, who is the wife of the respondent, has filed the above appeal.

(2.) The respondent filed the H.M.O.P.No.110 of 2007 for divorce on the ground of cruelty. The appellant/wife filed her counter and was contesting the petition.

(3.) When the Original Petition was posted for trial, since the appellant failed to appear before the trial Court, the evidence on the side of the appellant was closed and based on the evidence let in by the respondent/ husband, the trial Court granted a decree for divorce on the ground of cruelty.