E KAVITHA Vs. A RAJITHKUMAR

JUDGEMENT

(1.) The appellant-wife is aggrieved by the impugned fair and decretal order dated 17.10.2016 passed by the Family Court at Vellore in F.C.O.P.No.245 of 2014 (hereinafter referred to as the Family Court and the impugned order).

(2.) F.C.O.P.No.245 of 2014 was filed by the respondent-husband before the Family Court seeking to dissolve the marriage solemnized on 15.2009 under Section 13-1(i-a) & (i-b) of the Hindu Marriage Act, 1955 between the appellant and the respondent on the grounds of cruelty and adultery.

(3.) The impugned order has dissolved the marriage solemnized on 15.2.2009 between the appellant and the respondent on the ground of cruelty by the appellant.Though adultery was also alleged same has not been proved before the Family Court.