DR. NARENDRAN Vs. DR. NARMADA

JUDGEMENT

(1.) The petitioner in M.O.P.No. 40 of 2017 on the file of the Family Court at Karaikal in Pondicherry is the appellant herein, having filed the appeal aggrieved by the dismissal M.PO.P.No. 40 of 2017 by Judgment and Decree dtd. 29/8/2019.

(2.) M.O.P.No. 40 of 2017 had been filed by the appellant under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 seeking divorce and annulment of the marriage solemnised between him and the respondent at Arya Samaj, Chennai on 3/9/2002 and registered on 4/9/2002 before the marriage Registrar, Chennai in Serial No. 140 of 2002.

(3.) The respondent herein had joined issues with the appellant and had filed a counter disputing the contentions raised in M.O.P.No. 40 of 2017. By Judgment dtd. 29/8/2019, the said M.O.P.No. 40 of 2017 was dismissed.