E JAYACHANDRAN @ NADESSIN Vs. NAVANEETHAM @ SUNDARAVADIVU

JUDGEMENT

(1.) The husband is the appellant before this Court and is aggrieved by the fair and decretal order dated 22.11.2013 passed by the Family Court, Puducherry in M.O.P.No.21 of 2004 (hereinafter referred to as the impugned order and the Family Court).

(2.) By the impugned order the Family Court has dismissed a petition to dissolve the marriage under section 13(1)(i-a) of the Hindu Marriage Act, 1955 at the instance of the appellant.

(3.) The Family Court has also closed I.A.No.230 of 2010 in M.O.P No. 21 of 2004 filed for an interim custody of the son in view of the order passed in M.O.P No. 21 of 2004.