G.SURESH MURTHY Vs. UMA

JUDGEMENT

(1.) The husband, as appellant has challenged the order, dated 28.12.2010 passed in O.P.No.1947 of 2008 by the II Additional Principal Judge, Family Court at Chennai, dismissing the O.P for Divorce, on the grounds of cruelty and desertion.

(2.) The appellant, as petitioner has filed the petition in question under Section 13 (1) (i-a), (i-b) of the Hindu Marriage Act, 1955, praying to dissolve the marriage, held in between him and the respondent.

(3.) The averments of the petition in brief are :