A.R.INDIRA Vs. N.KADAPPAN

JUDGEMENT

(1.) The respondent/wife in a petition in HMOP.No.72 of 2006 filed by the petitioner/husband seeking for divorce is the appellant before this Court.

(2.) The brief facts which are necessary for morefully understanding the dispute on hand are herein below narrated.

(3.) The marriage between the appellant/wife and the respondent/husband was solemnized as per the Hindu Rites and Customs on 31.10.1988 and after the marriage, the appellant had moved into her matrimonial home with her husband, mother-in-law and sister-in law at Aathangudi Muthupattinam Village.