BIJAY Vs. RITU

JUDGEMENT

(1.) The appellant (husband) has filed this Civil Miscellaneous Appeal to set aside the impugned Judgment and Decree dated 12.09.2016 passed by the learned Principal Judge, Family Court, Chennai in O.P.No.2426 of 2011.

(2.) By the impugned Judgment and Decree, the Family Court has dismissed the said petition filed under Section 10(l)(x)and (vii) of Indian Divorce Act, 1869, by the appellant to dissolve the marriage solemnized between the appellant and the respondent (wife). The marriage between the appellant and the respondent was solemnized at the Good Shepherd's CSI Church, Chennai on 07.01.2009. O.P.No.2426 of 2011 was filed on 14.07.2011.

(3.) O.P.No.2426 of 2011 was filed by the appellant to dissolve the marriage under Section 10(l)(x) and (vii) of Indian Divorce Act, 1869 on the grounds of cruelty and wilful refusal by the respondent to consummate the marriage.