M KUMARAN Vs. P NANDHINI DEVI

JUDGEMENT

(1.) The appellant is the husband and the respondent is the wife. Aggrieved by the impugned fair and decretal order dated 24.08.2017 passed by the V Additional Family Court, Chennai in I.A.No.1715 of 2016 in O.P.No.4481 of 2013, the present appeal has been filed by the appellant/husband.

(2.) The appellant and the respondent have filed separate petition to dissolve the marriage.

(3.) Earlier, the appellant-husband had filed O.P.No.3755 of 2014 to dissolve the marriage under Section 13 (1)(i), (i-a),(i-b)(ii) of the Hindu Marriage Act, 1955 before the Sub Court at Poonamallee. Later the respondent-wife also filed O.P.No.4481 of 2013 to dissolve the marriage under Section 13(1) (i-a) of the Hindu Marriage Act, 1955. These two divorce petitions are pending on the date of this appeal before the Family Court.