R. SARAVANAN Vs. D. SHANMUGA PRIYA

JUDGEMENT

(1.) O.P.No.1566 of 2018 was filed by the respondent before the VII Additional Principal Judge, Family Court, Chennai for dissolution of marriage, whereas the appellant filed O.P.No.1084 of 2019 for restitution of conjugal rights.

(2.) The marriage between the appellant and the respondent was solemnized on 29/6/2015 at Thirupathy Thirumana Mahal, Aaladi Pillaiyar Koil Street, Kancheepuram, according to Hindu rites and customs is not in dispute. The respondent sought the relief of dissolution of marriage, on the grounds of cruelty and desertion. According to the appellant, his wife left the matrimonial home and deserted him without any valid reason.

(3.) During the trial, the respondent has examined herself as P.W.1 and marked four documents(Ex.P.1 to Ex.P4) with one C.D (M.O.1). The appellant gave evidence as R.W.1 and marked three documents (Ex.R.1 to Ex.R.3). The Family Court, after considering the evidence produced by the parties, allowed the petition filed by the respondent/wife by granting divorce and dismissed the petition filed by the appellant/husband for restitution conjugal rights. Aggrieved by these orders, the appellant is before this Court.