JAYASHREE Vs. S.SURESH

JUDGEMENT

(1.) This appeal is preferred against the order and decree dated 21.5.2010 made in F.C.O.P. No.78 of 2005 on the file of the Family Court, Salem.

(2.) The respondent in the Original Petition is the appellant. For the sake of convenience, in this judgment, the parties are referred to as arrayed in the Original Petition.

(3.) The respondent/petitioner filed Original Petition under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, seeking for a decree of divorce dissolving the marriage between him and the appellant/respondent which was held on 22.8.1993 at Seshadri Mahal, Tatabad, Coimbatore 12.