P.BALAJI Vs. ISWARYA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) The appellant being aggrieved by the dismissal of the divorce petition is before this Court stating that his wife, the respondent herein, has caused cruelty and desertion and further suppressed the incurable hirsutism which is caused due to harmonic imbalance and hence, he is entitled to dissolve the marriage.

(3.) However, the trial Court after considering the evidence has dismissed the divorce petition stating that the petitioner/appellant herein has failed to prove the wilful desertion and the alleged cruelty.