SANKARA SUBRAMANIAN Vs. SIVALEKSHMI

JUDGEMENT

(1.) The husband has filed this Appeal challenging the order of rejection of the relief of dissolution of marriage on the ground of cruelty filed under Sec. 13(1)(ia)(ib) & 5(ii)(b) of the Hindu Marriage Act.

(2.) The marriage between the parties was solemnized on 9/2/2014 and the reception was held at Rajanathan Mahal, Santhinagar, Palayamkottai on behalf of the husband side.

(3.) For the sake of convenience, the parties are referred to according to their litigative status before the Family Court as Petitioner/Husband and Respondent/Wife.