V. KASTHURI Vs. D. BHARATH

JUDGEMENT

(1.) The respondent in F.C.H.M.O.P.No. 83 of 2015 on the file of the Family Court at Dharmapuri is the appellant herein.

(2.) F.C.H.M.O.P.No. 83 of 2015 had been filed by the respondent under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 seeking dissolution of the marriage held between the appellant and the respondent on 23/3/1999.

(3.) By Judgment dtd. 2/1/2017, the said Petition was allowed with costs thereby granting the decree of divorce. Challenging the same, the present Appeal had been filed.