M SATHISH Vs. S DIVYA

JUDGEMENT

(1.) The appellant/husband has come forward with this appeal aggrieved by the order dated 12.09.2017 in H.M.O.P.No.783 of 2015 passed by the Family Court at Coimbatore, wherein and whereby the petition filed by the appellant under Section 13(1)(i) & 13(1)(i-a) of Hindu Marriage Act for dissolution of marriage between him and the respondent/wife on the ground of cruelty was dismissed.

(2.) The marriage between the appellant/husband and the 1st respondent/wife was solemnized on 08.12002 at J.M.Mahal, Manali Road, Palakkad, Kerala as per the Hindu Rites and Customs. After the marriage, both the appellant and the 1st respondent commenced their matrimonial life at the residence of the appellant at D.No.30, Mohammed Ali Street, Rathinapuri, Coimbatore. Subsequently, there was a matrimonial dispute between the appellant and the 1st respondent. Hence, the appellant had filed petition in H.M.O.P.No.783 of 2015 on the file of the Family Court at Coimbatore, for dissolution of marriage solemnized on 08.1200 In the said HMOP, the 1st respondent/wife filed a counter statement and resisted the case projected by the appellant/husband.

(3.) Before the Court below, on the side of the appellant/husband, he examined himself as P.W.1, besides examining two other wtinesses as P.W.2 & P.W.3 and marked sixteen documents as Ex.P.1 to Ex.P.16. On the side of the 1st respondent/wife, she examined herself as R.W.1 and marked two documents as Ex.R.1 & Ex.R.2.