DILIPKUMAR Vs. UMAMAHESWAR

JUDGEMENT

(1.) The appellant (husband) is aggrieved by the impugned Fair and Decretal Order dated 4.5.2018 passed by the Family Court at Vellore in F.C.O.P.No. 3 of 2016.

(2.) By the impugned Fair and Decretal Order, the Family Court has dismissed F.C.O.P.No.3 of 2016 filed by the appellant under Section 13 (1) (i-a) of the Hindu Marriage Act, 1955 to dissolve the marriage solemnized between the appellant and the respondent (wife) on 12.09.2014 on the ground of cruelty.

(3.) The appellant had alleged in F.C.O.P.No.3 of 2016 that the relationship between the appellant and the respondent were strained and were not cordial and that the respondent left the matrimonial home within a period of 1 months from the date of the marriage and never returned to the matrimonial home.