R. ANNAMALAI Vs. LALITHA SUBANAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, R. Annamalai, and the respondent, Lalitha Subanam, got married on 14/2/2000. The sister of the appellant, R. Annamalai, had gotten married to the brother of the respondent, Lalitha Subanam, on the same day.

(3.) It appears that, for several reasons the respondent, Lalitha Subanam, started residing separately in the year 2006. Litigation also commenced with the appellant, R. Annamalai, filing a petition under Sec. 9 in 2006 and, thereafter, under Sec. 13 of the Hindu Marriage Act, 1955. These petitions were subsequently withdrawn. It also appears that disputes had arisen between the sister of the appellant, R. Annamalai, and the brother of the respondent, Lalitha Subanam, which led to litigation between them. However, now we are informed that both of them are living together.