RAJA Vs. GOWRI

JUDGEMENT

(1.) Against the dismissal of the petition filed by the appellant herein for dissolution of marriage in F.C.H.M.O.P.No.100 of 2016 on the file of Family Court, Dharmapuri, the aggrieved husband has preferred the present Civil Miscellaneous Appeal before this Court.

(2.) Brief facts that are required for the disposal of this Appeal are as follows:-

(3.) According to the learned counsel for the appellant, the respondent/ wife has been torturing the appellant and there is no scope for reunion. Therefore, the appellant filed a petition for dissolution of marriage under Sec. 13(1)(i-a)(i-b) of Hind marriage Act, 1955 on the ground of cruelty and desertion. In the meanwhile, the respondent/wife executed a divorce deed on 17/6/2007 and left her matrimonial home and for the past 8 years, both the appellant and respondent are living separately.