K. KANNUSAMY Vs. T. SUMATHI

JUDGEMENT

(1.) This memorandum of Civil Miscellaneous Appeal has been directed against the fair and decretal order dated 06.06.2015 and made in the matrimonial proceedings in H.M.O.P. No. 16 of 2014 on the file of the Family Court, Erode.

(2.) Heard Mr. S. Chandrasekharan, learned counsel appearing for the appellant and Mr. D. Selvaraj, learned counsel appearing for the respondent.

(3.) The appellant herein is none other than the husband of the respondent. Their marriage was solemnized on 25.11.1998 at Naziyanur. While the appellant was pursuing his Bachelor degree in Chemistry, he was put in employment in Indian Air Force. Thereafter, he had completed his M.A Degree and obtained a Diploma in Radio Communication Engineering. On account of his educational qualification, he got promotion and now he has been working in the cadre of Sergeant in New Delhi.