VIMLA Vs. RANJINI MURUGAN

JUDGEMENT

(1.) This order shall govern C.R.P. Nos. 101 of 1983 and C.R.P. No. 2219 of 1983.

(2.) Having regard to the facts of the case it would be convenient to refer to the parties as shown, in C.R.P. No. 2219 of 1983.

(3.) The petitioner in C.R.P. No. 2219 of 1983 (hereinafter referred to as the petitioner) is the wife of one Murugan. Respondent No. 1 Vimala and respondent No 2 C.G. Rangabashvam (hereinafter referred to as respondents 1 and 2) were husband and wife till divorce was granted to them on an application filed by respondent No. 1.