GOPALAKRISHNAN Vs. RETHNAMMA

JUDGEMENT

(1.) The appellant is the petitioner in OP (HMA) No.892/2014 on the file of the Family Court, Mavelikara. The respondents in this appeal are the respondents in the original petition. The parties are for the sake of convenience, referred to as per their litigate status in the original petition before the Family Court as 'petitioner' and 'respondents'.

(2.) The petitioner had filed the original petition seeking a decree of divorce under Section 13(1)(i),(ia)&(ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act').

(3.) As per order dated 15.1.2018 in I.A No.138/2019, the petitioner had deleted the 3rd respondent from the party array.