T.V.MADHESWARAN Vs. BHARATHI

JUDGEMENT

(1.) The appellant has filed this present Civil Miscellaneous Second Appeal seeking to set aside the Judgment and Decree dated 30.06.2010 passed in C.M.A.No.68 of 2004 on the file of learned Principal District Judge, Namakkal and to confirm the order and decreetal order dated 30.09.2003 passed in H.M.O.P.No.88 of 2002 on the file of learned Sub Judge, Namakkal and by raising various grounds.

(2.) In the H.M.O.P.No.88 of 2002 filed by the appellant/husband for Divorce under Section 13(4) and (5) of Hindu Marriage Act , 1955, it is stated by him as follows:

(3.) The counter statement has been filed by the respondent to the said H.M.O.P. denying all the allegations except which was admitted by her and the same runs as under: