S. KALAIVANI Vs. S. SATHISH KUMAR

JUDGEMENT

(1.) The petitioner is the wife. The respondent is the husband.

(2.) The marital life between the petitioner and the respondent is not cordial.

(3.) It is found that the respondent has levied divorce proceeding against the petitioner in HMOP No.34 of 2018 and the same is pending on the file of Sub-Court, Mannargudi. The petitioner has levied MOP No.14 of 2018 for restitution of conjugal rights against the respondent and the same is pending on the file of the Family Court at Karaikal.