S VENKATARAMAN Vs. L VIJAYASARATHA

JUDGEMENT

(1.) THE husband has preferred this civil miscellaneous appeal against the dismissal of his O. P. No. 876 of 1991 on the file of the additional Principal Family Court, Madras by order dated 3 1. 7. 1992. THE said O. P. was filed for dissolution of marriage that took place on 21. 8. 1987 between him and the respondent-wife, on the ground of cruelty and desertion under Section 13 (1) (i. a) and (i-b) respectively of the Hindu Marriage Act, hereinafter referred to as' the Act' .

(2.) ADMITTEDLY, both the spouses were living together till august, 1989, and thereafter they got separated. The original petition was filed on or about 23. 1. 1991.

(3.) THAT apart, even in Ex. A. 4, the letter written by the husband to his father-in-law on 1.