S. SIVAKUMAR Vs. C. SUMATHI

JUDGEMENT

(1.) These appeals have been filed by the appellant/husband challenging the common judgment passed by the first appellate Court in C.M.A. Nos. 36 and 64 of 2009, whereby and whereunder the first appellate Court has set aside the order passed by the trial Court granting divorce on the ground of desertion to the appellant/husband and dismissed H.M.O.P.

(2.) For better appreciation and understanding, the parties are referred to as per their rank before the trial Court. As the issue involved in both the second appeals are interrelated to each other, they heard together and are being disposed of by way of this common judgment.

(3.) The petitioner/husband has filed H.M.O.P. No. 239 of 2004 for divorce.