MAHADEVAN Vs. KALAIYARASI

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the divorce decree granted by the learned Principal Subordinate Judge, Trichirappli, in H.M.O.P.No.223 of 2010, dated 27.08.2012.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is seen that the marriage between the parties took place in the year 1994 and out of the wedlock, they have two children. The respondent / wife has filed the H.M.O.P., petition seeking divorce in the year 2010, which was allowed as prayed for. Challenging the same, the appellant / husband is on appeal before this Court.