T.LAKSHMI NARAYAN Vs. SAROJA

JUDGEMENT

(1.) Being aggrieved by dismissal of his petition filed under Sec. 13(1) (i-a) and (i-b) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) seeking a decree of divorce on the grounds of cruelty and desertion, petitioner/husband has come up with this appeal under Sec. 19(1) of the Family Courts Act, 1984.

(2.) For the sake of convenience the parties are referred to by their rank before the Family Court.

(3.) FACTS: Brief facts leading to filing of the petition are that the marriage of petitioner and respondent was solemnized on 31/8/2006 at Dharmasthala as per the Hindu customs and rituals. It was a second marriage for the petitioner. His first wife had committed suicide in the year 2006 after which he married the respondent as his second wife. Since respondent is the daughter of petitioner's maternal uncle, she was knowing the reason for petitioner's first wife committing suicide. Unfortunately, they are not having any issues through the wedlock.