C. DINESH KUMAR Vs. D. SHINY

JUDGEMENT

(1.) THE dispute is between the husband and wife. The husband filed a petition in IDOP No. 31 of 2013 seeking the relief of dissolution of marriage that took place on 23.11.2012. The petition was dismissed by the judgment dated 03.01.2014.

(2.) CHALLENGING the dismissal, the appellant / petitioner / husband, has filed this appeal.

(3.) THE contention is that, had the Trial Court discussed the issue regarding cruelty, the petition could have been allowed.