N JAYAPRAKASH Vs. R SANTHI

JUDGEMENT

(1.) The appellant/petitioner/husband has filed the instant civil miscellaneous appeal as against the judgment and decree, dated 26.3.2008 in H.M.O.P. No. 419 of 2006 passed by the learned Family Court Judge, Coimbatore.

(2.) The trial Court, while dismissing the H.M.O.P. No. 419 of 2006, has among other things observed that the insistence upon the respondent/wife compelling the appellant/husband to set up a separate family cannot be construed as a cruelty and further the respondent/wife, in her evidence, has also deposed that she is willing to live with the appellant/husband and since he has not taken any endeavour after the disposal of the H.M.O.P. No. 45 of 2001 in order to jointly live with the respondent/wife, has dismissed the petition without costs. Being aggrieved against the said dismissal order passed by the learned Family Court Judge, Coimbatore, in H.M.O.P. No. 419 of 2006, the appellant/husband has projected the present civil miscellaneous appeal before this Court.

(3.) It is not in dispute that the appellant/husband earlier filed H.M.O.P. No. 245 of 2001 on the file of Family Court, Coimbatore, and the same has been allowed on 22.9.2003. Subsequent to the order being passed by the Family Court Judge, Coimbatore, in H.M.O.P. No. 245 of 2001, dated 22.9.2003, the appellant/husband has filed H.M.O.P. No. 419 of 2006 praying for the relief of Divorce.