MEENAKSHI Vs. A SELVAKUMAR

JUDGEMENT

(1.) The appellant (wife) has filed the present appeal against the impugned fair and decretal order dated 02.01.2017 (impugned order) passed by the Family Court, Chengalpattu in F.C.O.P.No.48 of 2016.

(2.) By the impugned order, the Family Court has dismissed the application filed under Section 13(1)(1-a)(1-b) of the Hindu Marriage Act, 1955. The appellant had alleged cruelty and desertion by the respondent (husband) and therefore prayed for dissolution of marriage.

(3.) The marriage was solemnized on 15.02.2013 between the appellant and the respondent. The appellant and the respondent lived together in husband's parent's house for some time and thereafter in Hosur for about three months independently as a nuclear family.