K RAJDENRAN Vs. POONGOTHAI

JUDGEMENT

(1.) A wily and insidious husband as appellant has challenged the order dated 11.08.2003 passed in CMA No.3 of 2002 by the District Court, Karur, wherein the order passed in HMOP No.81 of 1997 by the Family Court/Sub Court, Karur is reversed.

(2.) THE appellant as petitioner has filed the petition in question under sections 13 (1) (i-a) and i-b) of the Hindu Marriage Act, 1955 praying to dissolve the marriage held in between him and the respondent.

(3.) ON the basis of the divergent pleadings raised on either side and also on the basis of the available evidence on record, the trial Court has allowed the petition and thereby dissolved the marriage held in between the petitioner and respondent. Against the order passed by the trial Court, the respondent as appellant has preferred CMA No.3 of 2002 on the file of the first appellate Court.