UMESH NATHAN Vs. R.MEENAKSHI

JUDGEMENT

(1.) The appellant/husband has preferred the present Civil Miscellaneous Appeal challenging the fair and decretal order dtd. 15/9/2020 passed in H.M.O.P. No.9 of 2015 on the file of the learned Family Court, Tiruchirappalli.

(2.) Facts of the Case:

(3.) Upon consideration of the pleadings, oral evidence and documentary evidence available on record, the learned Trial Judge framed the necessary issues and, by judgment and decree dtd. 15/9/2020, dismissed the divorce petition holding that the petitioner had failed to establish the ground of cruelty under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955. Aggrieved by the said judgment and decree, the petitioner/husband has preferred the present Civil Miscellaneous Appeal before this Court.