V.R. RAJKUMARAN Vs. B.S. LAVANYA

JUDGEMENT

(1.) This appeal is taken up for hearing through video-conferencing.

(2.) The appellant is the husband and the respondent is his wife. The appellant-husband has come forward with this appeal questioning the validity and correctness of the order and decree dated 30.11.2015 passed in O.P. No. 336 of 2007 on the file of III Additional Family Court, Chennai, by which, the Family Court refused to grant a decree of divorce and dismissed the Original Petition filed by him.

(3.) The case of the appellant-husband, as culled out from the Original Petition filed by him before the Family Court, is as follows:-