A. RAJA Vs. R. SANTHOSHAM

JUDGEMENT

(1.) The husband is on appeal. Challenge is to the dismissal of his original petition on December 12, 2013 filed in IDOP No.165 of 2003 substantially on the ground of cruelty and desertion by the learned Principal District Judge, Chengalpattu.

(2.) For the sake of convenience, henceforth, the parties herein will be referred to as per their array in the Original Petition.

(3.) Brief facts of the case are as follows: