M. PREMKUMAR Vs. JEMIMA SUSAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order of the learned Family Court Judge, Family Court, Vellore in FCOP No.53 of 2014, formerly IDOP No.2 of 2010.

(2.) The appellant as the petitioner filed petition under Section 10(i)(x) of Divorce Act, (Amendment Act 2001 (51 of 2001)) on the ground of cruelty. The parties are being referred in this Appeal as they were referred before the trial Court.

(3.) The case of the petitioner, as seen from the petition averment, in brief is as follows:-