S SUBRAMANIAN Vs. S ULAGAMMAL

JUDGEMENT

(1.) The civil miscellaneous second appeal is directed against the Judgment and decree, dated 22.06.2007, passed in C.M.A.No.26 of 2002, on the file of the Additional District and Sessions Court / Fast Track Court No.II, Tuticorin, reversing the fair and decreetal orders, dated 30.10.2001, passed in H.M.O.P.No.84 of 1994, on the file of the Additional Subordinate Court, Tuticorin.

(2.) The parties are referred to as per their rankings in the Trial Court.

(3.) The petitioner has laid the petition, against the respondent, seeking for declaration of the marriage between him and the respondent as null and void ab initio and consequently, also sought for the cancellation of the order, dated 25.02.1994, passed in M.C.No.19 of 1993, on the file of the Judicial Magistrate Court No.I, Tuticorin.