PRIYANKA Vs. UTTAMIDYA

JUDGEMENT

(1.) These appeals have been directed against the common order, dtd. 21/6/2010 passed in O.P.Nos.3125 of 2013 and 1855 of 2014 by the 1st Additional Principal Judge (1st Additional Family Court), Chennai.

(2.) The short facts of the case is that the marriage between the appellant/wife and the respondent/husband was solemnized on 21/6/2010 in the petitioner s father house in Hoogly District, West Bengal and after marriage, they lived together in the matrimonial home at the petitioner s house in Chennai for three years and the petitioner is studying B.Com and the respondent worked as a Craftsman in the shop run by the petitioner s father and later the respondent has deliberately creating situations to prevent the petitioner from qualifying in her studies and wanted the petitioner s family as his slaves and due to it, both of them living separately and the couples have no children. Hence, the wife filed a petition for dissolution of the marriage on the ground of cruelty. Whereas the husband filed a petition for restitution of conjugal rights.

(3.) Heard both sides and perused the materials available on record.