- (1.) Leave granted.
(2.) Appellant is an advocate. She was married to Respondent No.1 on or about 1.12.1993. The parties indisputably are living separately since 1996. She allegedly filed a complaint before the All Women Police Station at Virudhunagar. An enquiry was directed to be conducted. As per the advice of the officers of the said Police Station as also the relatives of the parties, they entered into an agreement for divorce on or about 24.7.1996. It was registered in the office of the Joint Sub-Registrar, Virudhunagar being Registration No.146 of 1996. Appellant also received a sum of Rs.25,000/- towards permanent alimony which was acknowledged by granting a stamped receipt therefor. The said purported divorce is said to have taken place in terms of the custom prevailing in the community the which the parties belong.
(3.) Admittedly, the first respondent married again in 1998. He has two children out of the said wedlock.;