P. DEVARAJ Vs. P. SILJA AND ORS.

JUDGEMENT

(1.) This appeal is filed against the judgment in O.P. No. 55 of 2012 of the Family Court, Thrissur dated 31.10.2014, by the petitioner, whereby the Family Court has dismissed the Original Petition refusing to dissolve the marriage between the 1st and the 2nd respondent conducted during the subsistence of the marriage of the petitioner and the 1st respondent.

(2.) Brief facts required for disposal of the appeal as contended by the appellant are as follows:

(3.) The appellant and the 1st respondent were in love with each other for a period of 3 years from 1998 to 2000. The 1st respondent was a student of Guruvayurappan College, Calicut and the appellant was doing business in Calicut city. The parents of the 1st respondent were not amenable to the love affair of the appellant and the 1st respondent. The 1st respondent informed the appellant by way of letters that she could not continue to live with her parents and unless the appellant rescues her, she had no other option but to commit suicide.