RAJKUMAR Vs. KARUNAPRABHA

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed by the appellant/husband against the judgment and decree passed in HMCMA. No.13 of 2017, on the file of the Principal District Judge, Vellore, dated 05.07.2017, confirming the order and Decreetal order made in HMOP. No.3 of 2016, dated 26.07.2017 on the file of the Sub-Ordinate Court, Gudiyatham.

(2.) The appellant is the husband and the respondent is his wife. The appellant had filed a petition before the Subordinate Judge, Gudiyatham, under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 against the respondent/wife for divorce and the same was taken on file in in H.M.O.P.No.3 of 2014.

(3.) It is an admitted fact that the marriage between the appellant and the respondent was solemnized on 14.11.2011 at Babu Mahal Palace Marriage Hall, R.S.Road, Gudiyatham, Vellore District according to the Hindu religious rites and customs.