N.INDIRA Vs. V.SUGANDHA

JUDGEMENT

(1.) The appeal suit on hand is preferred against the judgment and decree dated 13.08.2018 passed by the learned III Additional Judge, Family Court, Chennai in O.S.No.208 of 2010.

(2.) The first defendant is the appellant, the first respondent is the plaintiff and the second and third respondents are the second and third defendants respectively in the appeal suit.

(3.) The suit was instituted for a declaration that the first respondent/plaintiff is the legally wedded wife of the deceased Metro Transport Corporation of Chennai employee late Mr.R.Venkatesan.