R SRIDHARAN Vs. R SUGANYA

JUDGEMENT

(1.) As all the four Civil Miscellaneous Appeals arise out of one and the same order passed by the Family Court, Chennai besides the parties to the appeals are also the same, these appeals are taken up for hearing together and are disposed of by this common Judgment.

(2.) For the sake of convenience, the parties shall be referred to as per their litigative status in CMA No. 936 of 2012, as appellant and respondent.

(3.) C.M.A. No. 936 of 2012 has been filed by the appellant/husband praying to set aside the decree and Judgment dated 16.03.2012 passed in FCOP No. 569 of 2004 on the file of Principal Family Court, Chennai. The said FCOP No. 569 of 2004 was filed by the respondent/wife to dissolve the marriage solemnised between her and the appellant on 17.04.2002 on the ground of cruelty. The Family Court, by the said Judgment and Decree dated 16.03.2012 in FCOP No. 569 of 2004, granted a decree of divorce dissolving the marriage solemnised between the appellant and the respondent on 17.04.2002.