L. STELLA Vs. V. PONNUSAMY

JUDGEMENT

(1.) The Appellant/Respondent has preferred the present Civil Miscellaneous Appeal as against the Order dated 06.02.2015 in DOP.No.122 of 2008 passed by the learned Additional Principal Judge, Additional Family Court, Coimbatore.

(2.) The Learned Additional Principal Judge, Additional Family Court, Coimbatore while passing the Impugned Order in D.O.P. No.122 of 2008 (filed by the Petitioner/Husband) on 06.02.2015 at Paragraph No.12 had interalia observed that the "failure of the respondent (Appellant) to perform the duty of a wife, is proved to have caused cruelty which is harmful to the Petitioner (Respondent/Husband). Thus, the above said fact fits into the ground for dissolution of marriage adumbrated under Section 10(1)(x) of the Divorce Act, 1869" and resultantly allowed the Petition by dissolving the marriage solemnized between the parties that took place on 18.03.1991 and accordingly granted a decree for divorce.

(3.) Assailing the correctness of the Order dated 06.02.2015 in D.O.P.No.122 of 2008 passed by the learned Additional Principal Judge, Additional Family Court, Coimbatore, the Appellant/Respondent (wife) has focused the present Civil Miscellaneous Appeal before this court as an aggrieved person.