T GOPALAKRISHNAN Vs. MURUGESWARI

JUDGEMENT

(1.) CHALLENGE in this civil miscellaneous second appeal is to the concurrent judgments passed in H.M.O.P.No.7 of 1999 by the Subordinate Court, Sivakasi and in C.M.A.No.16 of 1999 by the Principal District Court, Srivilliputhur.

(2.) THE appellant herein as petitioner has filed the present petition under Section 13(1)(1a)(1b) of the Hindu Marriage Act, 1955, praying to dissolve the marriage held between the petitioner and respondent.

(3.) THE trial Court, after considering all the evidence available on record, has found that the grounds mentioned in the petition for getting annulment of marriage held between the petitioner and respondent are not sufficient and ultimately dismissed the petition. Against the order passed by the trial Court, the petitioner as appellant has preferred C.M.A.No.16 of 1999 on the file of the first appellate Court. THE first appellate Court, after hearing both sides and upon perusing all the relevant record, has also concurred with the findings arrived at by the trial Court and ultimately dismissed the appeal. Against the concurrent judgments, the present Civil Miscellaneous Second Appeal No.36 of 1999 has been preferred on the file of this Court.