RENUKA MANOJ Vs. T.C. MANOJ

JUDGEMENT

(1.) The respondent in O.P.No.1127 of 2012 on the files of the Family Court, Thrissur is the appellant. The appellant and the respondent belong to Hindu Community and their marriage was solemnized on 10.07.1990 at Mahila Samajam Auditorium, Chemboor, Bombay, as per Hindu religious rites.

(2.) Aggrieved by the decree granting dissolution of marriage, the respondent therein preferred the captioned appeal seeking to set aside the order and decree dated

(3.) 07.2013 in O.P.No.1127/2012 of the Family court, Thrissur on the grounds as enumerated herein below.