M KUMARESAN Vs. K MOHANAPRIYA

JUDGEMENT

(1.) THE Appellant / Husband has preferred the present Civil Miscellaneous Appeal as against the order dated 28.9.2007 in F.C.O.P. No. 1611 of 2004 on the file of the Learned II Additional Principal Judge, Family Court, Chennai.

(2.) THE Respondent / Petitioner (Wife) filed H.M.O.P. No. 1611 of 2004 on the file of the II Additional Family Court, Chennai under Section 13(1)(ia) of the Hindu Marriage Act 1955 seeking the relief of dissolution of marriage that took place between her and the Appellant / Husband on 01.9.1996 at Salem.

(3.) EVEN in Salem, the Appellant / Husband had not mended his habits. He and his family members abused the Respondent / Wife and he assaulted the Respondent / Wife almost daily and used filthy language against her and her parents.