MARIAPPAN Vs. SUBBULAKSHMI

JUDGEMENT

(1.) This appeal is filed by the appellant/husband in the matrimonial proceedings challenging the order passed in H.M.O.P.No.70 of 2017.

(2.) The appellant/husband had filed H.M.O.P.No.70 of 2017 under Section 13(1)(ia) of the Hindu Marriage Act, 1956, praying for dissolution of the marriage, dated 17.11.1996 solemnized between him and the respondent.

(3.) The learned Judge, Family Court, Tirunelveli, after a careful consideration, had granted a decree for divorce by dissolving the marriage solemnized between the appellant and the respondent, dated 17.11.1996. Further, the learned Judge, Family Court, Tirunelveli had also directed the appellant to pay a sum of Rs. 10,000/- per month as permanent alimony to the respondent/wife under Section 25 of the Hindu Marriage Act, 1955. Clause (iv) of the decree states that the appellant was restrained from disturbing the respondent/wife and her children from living in the house situated in No.9A, Chockalinga Swamy Koil Street, Palayamkottai. The appellant was also restrained from entering into the house without the permission of the respondent/wife and the appellant has no right to deal with the said house in any manner alienating or encumbering the same. Now, the present appeal has been preferred by the appellant/husband, challenging the order of injunction against him.