E B MARY RAVEENA Vs. ANTONY RAVIKUMAR

JUDGEMENT

(1.) THIS Appeal arises out of an order of dismissal (09.01.2011) passed by the trial court/Principal Judge, Family Court, Chennai, in F.C.O.P.No.1454 of 2010 filed by appellant herein seeking divorce on the ground of cruelty and desertion under section 10(1)(ix) and (x) of the Divorce Act, 1869.

(2.) CASE of the appellant, in brief, is as follows:

(3.) IN order to prove the case, the appellant examined herself as P.W.1 and marked three documents as Exs.P-1 to P-3 and on the side of the respondent, he examined himself as R.W.1, but not filed any document. The trial court, after analysing the entire evidence both oral and documentary, dismissed the petition. Feeling aggrieved, the present appeal has been filed.