RAJIV MANGAL Vs. RITU MANGAL

JUDGEMENT

(1.) By a common order dated 23.01.2012 passed in FCOP.No.1621 of 2007 and I.A.No.1935 of 2008 filed by the appellant/husband against his wife/respondent on the ground of Cruelty and Desertion under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 and for the custody of his child Aditya Mangal under section 26 of the Hindu Marriage Act, 1955 respectively, the learned Principal Judge, Family Court, Chennai had dismissed the main petition as well as interim application.

(2.) As against the interlocutory application, CMA.No.754 of 2008 came to be filed which was subsequently dismissed on 10.10.2014 since the child had attained majority and as against the order dismissing the husband/appellant's petition for divorce, the present appeal CMA.No.753 of 2012 is filed.

(3.) The brief facts of the case is as hereunder: