R PARANTHAMAN Vs. P VANITHA

JUDGEMENT

(1.) The Appellant/Petitioner (husband) has preferred this Civil Miscellaneous Appeal as against the order dated 21.06.2005 in H.M.O.P. No. 497 of 2003 passed by the learned Family Court Judge, Coimbatore in dismissing the Petition filed under Section 13(1)(i-a) of the Hindu Marriage Act, 1955. The learned Family Court Judge, Coimbatore while passing orders in H.M.O.P. No. 497 of 2003 (filed by the Appellant/Petitioner/husband praying for the dissolution of marriage that took place on 29.12.1999 between him and the Respondent/wife) has inter alia observed that the details in regard to the cruelty meted out by the Respondent/wife are not natural and not to be believed and resultantly, dismissed the Petition without costs.

(2.) Being dissatisfied with the order dated 21.06.2005 in H.M.O.P. No. 497 of 2003 passed by the learned Family Court Judge, Coimbatore, the Appellant/Petitioner (husband) has projected this Appeal.

(3.) Before the Family Court, Coimbatore, on the side of the Appellant/Petitioner/husband, witnesses P.Ws.1 to 3 were examined and Exs. A.1 to A3 were marked. On the side of the Respondent/wife, witnesses R.Ws. 1 to 3 were examined and no witnesses were marked.