JOSEPH ANTONY GERARD Vs. J.L. MALARVIZHI

JUDGEMENT

(1.) The appellant - husband is aggrieved by the common order, dated 26.06.2019, passed in I.D.O.P.Nos.90 and 237 of 2018, by the learned Judge, Family Court, Kanniyakumari at Nagercoil.

(2.) The respondent - wife filed a petition for divorce in I.D.O.P.No.157 of 2015, on the file of the District Court, Nagercoil. After the constitution of the Family Court for Kanniyakumari District, on 23.03.2018, the case was transferred to the file of the Family Court and re-numbered as I.D.O.P.No.90 of 2018.

(3.) The appellant - husband filed I.D.O.P.No.237 of 2018 for restitution of conjugal rights on 18.05.2018 i.e., after the divorce petition was transferred to the Family Court and re-numbered in the year 2018.