A RATHANAVELPANDIAN Vs. K DEEPSHIKHA

JUDGEMENT

(1.) The judgment and decree passed by the Family Court, Srivilliputhur in HMOP No.66/2017 dated 29.01.2018, granting a decree for divorce under Section 13(B) of the Hindu Marriage Act (hereinafter referred to as 'the Act'), but postponing the effect of decree of divorce until 02.08.2018 is under challenge in this Civil Miscellaneous Appeal.

(2.) The facts in brief:

(3.) The affidavit filed in support of the application is the joint affidavit of both the appellant and the respondent herein. In the application itself, it is made clear that there is no iota or probability for reunion or restitution.