M.S.TAMILNATHAN Vs. G.SHYMALA RANJINI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the judgment and decree dated 15.10.2012 made in C.M.A.No.19 of 2008 on the file of the learned Principal District Judge, Salem.

(2.) Brief facts leading to the filing of this Petition are that, the respondent in C.M.A.No.19 of 2008 on the file of the learned I Additional District Judge, Salem, is the petitioner herein. Originally, the petitioner has filed a Petition under Section 13(1)(i)(a) of the Hindu Marriage Act in H.M.O.P.No.96 of 2004 as against the revision petitioner, seeking the relief to pass a decree of divorce by dissolving the marriage solemnized between the petitioner and the respondent, which was held on 19.01.1997.

(3.) After an elaborate enquiry, by a judgment and decree dated 22.01.2008, the learned Subordinate Judge, Mettur, had allowed the application filed by the revision petitioner and passed a decree in favour of the petitioner and ultimately, divorce was granted.