VIRAJITH MENON Vs. VIDYA VIRAJITH AND ORS.

JUDGEMENT

(1.) This appeal is by the husband and is directed against the judgment and decree dated 1st August 2013 passed by the V Addl. Principal Judge, Family Court, Bangalore. By the impugned judgment, the Family Court has allowed the petition filed by the respondent -wife by granting a decree of divorce under Sec. 13(1)(i) of the Hindu Marriage Act, 1955 ("the Act" for short) and dissolving the marriage of the appellant and the respondent which was solemnised on 26.04.2000 at Kausthubham Hall, near Thiruvambadi temple, Shornur road, Thrissur, Kerala. Further, the Family Court has dismissed the counter claim filed by the appellant -husband under Sec. 9 of the Act for restitution of conjugal rights.

(2.) We have heard learned counsel appearing for the parties, perused the impugned judgment and the record of the Family Court. The appellant and the first respondent, from their wedlock, have got a male child born on 15.10.2003, who is now aged 11 years.

(3.) It is not necessary to reiterate the pleadings of the parties referred to in detail in the judgment of the Family Court. On the pleadings of the parties, the Family Court formulated the following points as arising for determination: