LAWS(MAD)-2019-4-953

V. SRIDEVI Vs. C.S. MANI

Decided On April 29, 2019
V. Sridevi Appellant
V/S
C.S. MANI Respondents

JUDGEMENT

(1.) Aggrieved by Order, dtd. 20/7/2015 made in I.A. No. 3648 of 2011 in O.P. No. 3499 of 2009, on the file of the III Additional Family Court, Chennai, the present Appeal has been filed.

(2.) For the sake of convenience, the parties are referred to as father and mother.

(3.) Facts leading to the Appeal are as follows: