B AISHWARYA JANANI Vs. SARAVANAN B

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 18.09.2017, passed in O.P.No.4797 of 2016, by the Family Court, Chennai.

(2.) The respondent herein, as petitioner, has filed O.P.No.4797 of 2016, on the file of the trial Court, under Section 13(i)(ia) of the Hindu Marriage Act, 1955, praying to dissolve the marriage held between the petitioner and respondent, on 08.06.2014.

(3.) The trial Court, after considering the available evidence on record, has allowed the petition and thereby dissolved the marriage held between the petitioner and respondent by way of passing the impugned order and the same is being challenged in the present Civil Miscellaneous Appeal.