RANI Vs. KALIDAS

JUDGEMENT

(1.) The civil revision petition is directed challenging the fair and decreetal orders dtd. 12/1/2010, passed in I.A. No. 60 of 2009 in H.M.O.P. No. 25 of 2007, on the file of the Subordinate Court, Kulithalai.

(2.) The petitioner is the wife and the respondent is the husband.

(3.) The respondent has levied a divorce case against the petitioner in H.M.O.P. No. 25 of 2007, on three grounds, namely, the petitioner has been leading a adulterous life with others and thereby, contended that the child born to the petitioner is not fathered by him and also contended that the child had been born to the petitioner much after her deserting the respondent and thereby, on the abovesaid ground as well as on the ground of desertion as well as on the ground of cruelty, the divorce case has been preferred by the respondent against the petitioner.