THANGAVELU Vs. VENNILA

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their names.

(2.) Vennila was married to one P.Thangavel on 30.06.1991 and she has one child through their wed-lock. On account of matrimonial discord, she got estranged from Thangavel. The said Thangavel filed H.M.O.P.No.29 of 1995 before the Subordinate Court, Karur, which was dismissed on 30.04.1998. Challenging the judgment and decree, Thangavel filed C.M.A.No.5 of 1999 before the Principal District Court, Karur, which was allowed on 31.07.2000. Challenging the judgment and decree, Vennila filed C.M.S.A.No.30 of 2000 before this Court and a learned Single Judge of this Court, dismissed the appeal and confirmed the decree of divorce granted by the Principal District Court, Karur.

(3.) The second track of the story runs thus: