MANIKANDABABU Vs. R. GEETHAGOWRI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 10.05.2016, passed in H.M.O.P.No. 522 of 2013, by the Additional Family Court, Coimbatore.

(2.) The appellant herein, as petitioner, has filed H.M.O.P. No. 522 of 2013, on the file of the trial Court under Sections 13[1][i-a] and [i-b] of the Hindu Marriage Act, 1955, praying to dissolve the marriage held between the petitioner and respondent on 27.11.2009.

(3.) The material averments made in the petition are that the petitioner has married the respondent on 27.11.2009 at Sri Saradambal Temple as per Hindu Rites and Custom. The petitioner has not demanded any dowry. The family of the respondent has changed her horoscope so as to get marriage. After marriage, both the petitioner and respondent have lived happily for a short span of one week. The respondent has refused to have cohabitation with the petitioner. The petitioner has shown his love and affection towards the respondent. The respondent has used to threaten the petitioner by way of saying that she would prefer a police complaint. In the meanwhile, the respondent has become pregnant. On 29.04.2010, without sufficient reason, the respondent has left matrimonial home. The parents of the petitioner have met the respondent and asked her to come to marital abode. But, the parents of the respondent has given assurance to the effect that they would send respondent after delivery. The respondent has delivered a child and even the same has not been intimated to the petitioner. Further, the petitioner has not been invited for christening ceremony of the child. The petitioner has waited for a long time with a fond hope of expecting change in the attitude of the respondent. The respondent has also given a police complaint. The petitioner has given a notice dated 18.04.201 After receipt of the same, she has not given any reply. Since the respondent has caused cruelty to the petitioner and also deserted him without sufficient cause, the present petition has been filed for getting the relief sought therein.