K VIJAYALAKSHMI Vs. ALUMPARAMBIL USHA

JUDGEMENT

(1.) Appeal is filed challenging judgment dated 26/3/2013 in OP No. 886/2011 of the Family Court, Thalasserry by which the petition filed by the petitioner seeking for a declaration that she is the wife of deceased P.K.Sreenivasan has been dismissed.

(2.) While impugning the judgment, learned counsel for the appellant submits that the Court below has not considered the merits of the contentions urged in the proper perspective and therefore a reappreciation of the evidence on record is required in the matter.

(3.) The short facts involved in the case are as under and the parties are referred to as described in the original petition. Late Sri.Sreenivasan was a Government employee. He married the respondent on 19/1/1976 and two children were born to them. Since the matrimonial relationship became strained, OP No.73/83 was filed invoking Section 13B of the Hindu Marriage Act and the marriage became dissolved.