T RAMASAMY Vs. S P USHA

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed by the appellant under Section 28 of the Hindu Marriage Act, 1955 read with Section 100 of C.P.C. against the judgment and decree dated 30.03.2010 passed in H.M.C.M.A.No.66 of 2006 on the file of the learned I Additional District Court, Tirunelveli, confirming the order dated 25.08.2006 passed in H.M.O.P.No.96 of 2005 on the file of the learned I Additional Sub Court, Tirunelveli.

(2.) The facts are that the marriage between the appellant and the respondent was solemnized on 111.2003 as per Hindu rites and rituals at Ayya Thaiyal Nayagi Marriage Hall, Sivam East Street, Palayamkottai in the presence of elders of the family members and relatives. Out of their wedlock, a male child was born on 21.09.2004.

(3.) The grounds for seeking divorce by the appellant, as recorded by the trial Court, are as follows: