H.KARTHIKEYAN Vs. C.VASANTHI

JUDGEMENT

(1.) The appellant / husband is challenging the order of dismissal dtd. 12/7/2016 made in H.M.O.P.No.459 of 2014 on the file of the Family Court, Erode.

(2.) The appellant is husband and respondent is wife. The appellant filed H.M.O.P.No.459 of 2014 on the file of the Family Court, Erode under Sec. 13 (1) (i-a) of the Hindu Marriage Act for granting decree of divorce by dissolving the marriage conducted between the appellant and respondent on 31/8/2006. Case of the appellant:

(3.) The appellant/husband got married to the respondent on 31/8/2016. The marriage was an arranged marriage. From the date of marriage, the respondent was not cordial towards the appellant and his parents and informed her parents that she is allergic to marriage as her elder sister was driven out of the matrimonial home. She is not interested in conjugal relationship. A male child namely Dharakeshwar was born on 25/9/2007. The respondent did not take care of the child and was not doing house hold work and cooking properly. When the parents of the appellant asked her to do the household work, she abused them in filthy language.