SANGEETHA Vs. SURESH

JUDGEMENT

(1.) This original petition is filed by the petitioner against the order of the Family Court, Attingal dated 15.10.2015 in I.A. No.1436/2015 and I.A No.1437/2015 in O.P.No.229/2013, whereby the Family Court dismissed the interlocutory applications filed by the petitioner seeking impleadment and amendment of the original petition.

(2.) Brief facts for the disposal of the original petition are that, the petitioner and the 1st respondent are wife and husband respectively. Marriage of the petitioner and the 1st respondent was solemnized on 13.7.2003 at Trivandrum as per the rites, rituals and traditions prevailing in the Hindu community. Thereafter the parties were residing as man and wife. No issues were born in the said wedlock.

(3.) Matrimonial discord and disputes arose between the parties. This led to institution of various litigations by the petitioner before various forums. One among the litigation is O.P. No.229/2013 on the files of the Family Court, Attingal. The said original petition was filed against the 1st respondent alone seeking dissolution of marriage, maintenance and return of gold ornaments, evident from Ext.P1. Ext.P1 was originally laid before the Family Court, Trivandrum in the year 2012, which was later on transferred to the Family Court, Attingal in 2013. To Ext.P1, 1st respondent has filed Ext.P2 objection refuting the allegations, statements, claims and demands made by the petitioner.