HENRY JOHNSON Vs. M GRENA JANET

JUDGEMENT

(1.) This appeal arises out of the fair and decretal order dated 28.08.2009 passed by the learned Judge, Family Court, Coimbatore in I.D.O.P.No.394 of 2014 (referred to as the impugned order and Family Court respectively).

(2.) This is an unfortunate case where both the appellant-husband and the respondent-wife and the girl child born to them are the victims of the circumstances.

(3.) The respondent-wife has not only borne the ignominy and insults but was forced into a separation on 12.1.2003 when the appellant-husband decided to leave her at the doors of her parents even though she was pregnant. Thereafter, the parties have been away from each other.