XXXXXX Vs. XXXXXX

JUDGEMENT

(1.) Challenge in this appeal is by the husband against the judgment and decree of Family Court, Muvattupuzha in O.P.No.224/2022 which granted a decree of divorce sought by the wife under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955.

(2.) Parties in this appeal shall be referred to by their rank in O.P.No.224/2022.

(3.) Petitioner filed the petition for divorce contending as follows: