S KAMALAKANNAN Vs. SANGEETHA

JUDGEMENT

(1.) The application filed by the petitioner for amendment of the original petition for the purpose of including a prayer for divorce on the ground of cruelty in the original petition filed for the grant of a decree of nullity of marriage was dismissed by the Trial Judge both on merits as well as on the ground of delay. Feeling aggrieved, the unsuccessful petitioner in I.A.No.106 of 2014 in HMOP No.89 of 2012 is before this Court.

(2.) Heard the learned Senior Counsel for the petitioner and the learned Senior Counsel for the respondent.

(3.) The petitioner initially filed original petition in H.M.O.P.No.66 of 2011, before the Sub Court, Chidambaram,