SUJAN CHRISTO Vs. SHAMINI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the fair and decretal order dated 06. 03. 2013 passed in I. D. O. P. No. 111 of 2009 on the file of the District Judge, Kanyakumari at Nagercoil.

(2.) The appellant/husband filed I. D. O. P. No. 111 of 2009 under Sections 10(i)(vii) and (x) of the Indian Divorce Act, 1869 to dissolve the marriage between the petitioner and the respondent.

(3.) The averments mentioned in the divorce petition are as follows: