LAWS(MAD)-2024-3-255

P. KANDASAMY Vs. M. LALITHA

Decided On March 06, 2024
P. KANDASAMY Appellant
V/S
M. LALITHA Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been preferred against the Judgment and decree dtd. 7/1/2016 made in C.M.A.No.11 of 2014 on the file of the Principal District Judge, Karur confirming the fair and final order dtd. 7/11/2014 made in H.M.O.P.No.57 of 2010 on the file of the Sub Judge, Kulithalai.

(2.) For the sake of convenience, the parties are referred herein as per their rank before the Trial Court.

(3.) The petitioner is the husband and the respondent is the wife. The petitioner / husband filed a petition under Sec. 13 (1) (ia) and (1) (ib) of Hindu Marriage Act, 1955, seeking to dissolve the marriage between the petitioner / husband and the respondent / wife by decree of divorce on the grounds of cruelty and desertion.